JAGDISHBHAI RAMANBHAI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Vishal K. Anandjiwala for the applicants and learned Additional Public Prosecutor Mr. L. B. Dabhi on behalf of the respondent-State.

(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 on anticipatory bail in connection with FIR No. 11187006220302 of 2022 registered with Lunawada Police Station, District Mahisagar on 8/6/2022 for offences punishable under Ss. 143 , 147 , 34 , 504 , 506(2) , 307 and 332 of the Indian Penal Code.