RAVINDRASINH RAMESHBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with FIR No.11197006201072 of 2020 registered with Bhandarwa Police Station, Vadodara Rural for the offence punishable under Sections 143, 147, 148, 149, 323, 336, 436, 506(2) and 511 of IPC and Section 135 of Gujarat Police Act.

(3.) Heard Mr. Jay Thkkar, learned counsel for the applicants and Mr. Mitesh Amin, learned Public Prosecutor for the State by video conferencing.