HARIBHAI RAMABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Abhisst Thaker, the learned counsel appearing for the applicants, does not press the present application qua applicant Nos.1 to 5. Hence, the present application stands disposed of as not pressed for qua applicant Nos.1 to 5.

(2.) This is an application by the applicants (applicant Nos.6 to 9) under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR registered at C.R. No.11196017220478 of 2022 before Panigate Police Station, Vadodara for the offence punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 474 , 120B , 114 , 177 , 181 and 182 of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicants would submit that the applicant Nos.6 to 9 are lady members of the family and are falsely implicated in the alleged offence. He submitted that applicants had remained present before the concerned Investigating Officer as directed by the Co-ordinate Bench of this Court vide order dtd. 24/6/2022 and their statements are also recorded. He submitted that considering the nature of offence and considering their age, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.