AJABKHAN HAKIMKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Maulik Nanavati, learned counsel for the applicants does not press this application qua applicant No.1 - Ajabkhan Hakimkhan Pathan. Accordingly, present application stands disposed of as not pressed qua applicant No.1 herein.

(2.) Rule. Learned APP waives Rule for the Respondent State.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant No.2 -accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11994001210876 of 2021 registered with Ahmedabad Railway Police Station, Ahmedabad, for the offences under Ss. 395 and 397 of the Indian Penal Code, 1860 and sec. 135 of the Gujarat Police Act.