PALALV KANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of respondent State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with the FIR being C.R. No. 11200011220054 of 2022 registered with Valsad Rural Police Station, Dist. Valsad for the offences under Ss. 143, 147, 323, 447, 452, 354, 504, 506(2) and 427 of IPC.

(3.) Learned advocate for the applicants submit that the applicants have been falsely implicated in the alleged offence.