AMRATBHAI SATRANBHAI BHADRU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Majmudar, learned advocate for the applicants does not press the present application qua the applicant No.1- Amratbhai Satranbhai Bhadru. Hence, the present application stands dismissed as not pressed qua the applicant No.1- Amratbhai Satranbhai Bhadru.

(2.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants have prayed for anticipatory bail in connection with the FIR being C.R. No.I-11195060210389 of 2021 registered with Vav Police Station, District: Banaskantha for the offence punishable under Ss. 395 , 323 , 294 of the IPC.