NUTANKUMAR CHIMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Vasant R. Barot for the applicants, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State and learned Advocate Mr. Dharmesh Patel on behalf of the first informant.

(2.) Rule. Learned APP Mr. Dabhi 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 pray for being released them on anticipatory bail in connection with FIR No. 11188002220020 of 2022 registered with Bayad Police Station, District Arvalli on 18/1/2022 for offence punishable under Ss. 395 , 326(A) , 323 , 506(2) and 427 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.