HARSH NILESHBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the aforesaid applications are arising out of the same FIR and therefore, all the applications have been disposed of by this common order.

(2.) By way of the present applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R. No.11191045211640 of 2021 registered with Sola High Court Police Station, District: Ahmedabad City for the offences under Ss. 306 , 323 , 498(A) , 294(b) , 504 and 114 of IPC.

(3.) Brief facts leading to filing of the present applications are as under: