MAYUDIN USMANGANI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. H. L. Jani, learned APP waives service of RULE on behalf of the respondent State.

(2.) THIS Application is filed by the applicants under Section-438 Cr. P.C. in connection with CR No. II-3069 of 2011 registered with Umreth Police Station, for the offences punishable under Sections 323, 504, 506,(2) and 114 of the Indian Penal Code.

(3.) HAVING heard the learned Counsel for the parties and perusing the record and considering the facts of the case, I am inclined to grant anticipatory bail to the applicants.