MARIYAMBEN SURJUBHAI ASARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP waives service of Rule on behalf of the respondent ?State.

(2.) This is an application by the applicants under Section 438 of the Code of Criminal Procedure, 1973 for anticipatorybail in the event of hisarrest in connection with FIR registered at C.R. No.11188010200194 of 2020 before Shamlaji Police Station, Dist:Arvalli for the offence under Sections 307 , 323 , 337 , 143 , 147 , 148 , 149 , 504 , 506(2) of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.