RATABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicants. He submitted that the applicant nos. 2, 3 and 4 have been arrested during the pendency of this petition and released on regular bail by the concerned Court in view of the fact that parties have settled the dispute amicably and this aspect has been considered by the learned trial Court. In view of aforesaid, present application, qua applicant nos. 2, 3 and 4 have been not pressed and is accordingly, disposed of as not pressed.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant No. 1 - accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11195060210420 of 2021 registered with Vav Police Station, Dist.: Banaskantha for the offences under Ss. 326, 323 and 114 of IPC.

(3.) Learned advocate for the applicant submits that the applicant No. 1 has been falsely implicated in the alleged offence.