VIPULBHAI UNADBHAI HARKAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned APP Mr. Ronak Raval for respondent-State. None is present on behalf of the applicants.

(2.) It would be required to be mentioned that the present application when it had been listed on the 26/8/2022, had been extensively heard by this Court, and whereas learned APP Mr. Raval had referred to certain decisions of the Hon'ble Apex Court and whereas the learned Advocate Mr. Mangukiya had sought for some time to make appropriate submissions with regard to the same. The said application had been listed on the 1/9/2022, on which date, in both the rounds, learned Advocate Mr. Mangukiya had neither remained present nor anybody from his office had requested for pass over. Therefore, the matter had been listed on 2/9/2022, on which date learned Advocate Mr. Mangukiya had filed a leave note and in spite of the fact that this Court was not inclined to grant adjournment, but because of the earnest request made by colleague of learned Advocate Mr. Mangukiya, the matter had been listed on the next working day i.e. today. Today also in the first round learned Advocate Mr. Mangukiya is not present, and, hence, the present application is taken up on its merits.

(3.) The applicants apprehending their arrest in connection with FIR bearing C. R. No. 11198020220328 of 2022 registered with the Ghogha Police Station, Dist. Bhavnagar on 2/5/2022 for offences punishable under Ss. 147 , 148 , 149 , 325 , 323 , 504 , 506(2) , 506 , 120B and 324 of the Indian Penal Code seek to be released on anticipatory bail.