JYOTIBEN RAJUBHAI BHATIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule . Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State. 1 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 the FIR registered as CR.NO.11191023201769 Of 2020 before Vadaj Police Station, District: Ahmedabad City for the offences under Sections 307, 294(b), 506(2), 323 and 114 of the Indian Penal Code and Section 135(1) of the G.P. Act.

(2.) Learned advocate for the applicants submits that the applicants are falsely implicated in the present offence. The role of the applicants is that they have not been involved for the commission of the offence under Section 307 of the IPC and they have not inflicted blow of any weapon on the injured person. Applicants have no criminal antecedents, considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.