MANGALBHAI SHANKARBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Pruthvirajsinh V. Solanki on behalf of the applicants and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the Respondent-State.

(2.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - original accused pray for being released on anticipatory bail in connection with FIR No. 11207002220354 of 2022 registered with Godhra 'B' Division Police Station, District: Panchmahal on 1/8/2022 for offences punishable under Ss. 465, 467, 468, 471, 120B of the Indian Penal Code.