(1.) Heard Mr. Kuldeep Vaidya, learned advocate for the applicants, Ms. C.M. Shah learned Additional Public Prosecutor for the respondent State and Mr. Mridul Barot, learned advocate for respondent no.2 through video conference.
(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-?accused have prayed for anticipatory bail in connection with the FIR No. 11198011200415 registered with Gangajaliya Police Station, District Bhavnagar for the offences punishable under Sections 326 , 324 , 323 , 143 , 147 , 148 , 149 and 504 of the Indian Penal Code and section 135 of the GP Act.
(3.) Learned advocate for the applicants state that applicant No.1 is also injured in the incident and he had to undergo treatment. Learned advocate also referred to the photographs produced at Annexure-?D. It was further submitted that applicant No.2 is aged about 73 years and out of six accused persons, four co-?accused persons have been enlarged on regular bail.