RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Virat G. Popat on behalf of the applicants and learned APP Mr. Ronak Raval on behalf of the respondent-State. Learned Advocate Mr. Nisarg D. Shah submits that he has instructions to appear on behalf of the original complainant and whereas he may be permitted to file his vakaltnama. Permission is granted. Learned Advocate Mr. Shah also tenders an affidavit which is taken on record.

(2.) Issue Rule returnable forthwith. Learned APP Mr. Raval and learned Advocate Mr. Shah waive service of rule on behalf of the respondent- State as well as on behalf of the complainant.

(3.) By way of this application, the applicants who apprehend their arrest in connection of FIR being C. R. No. 11195060220156 registered with the Vav Police Station, Dist. Banaskantha on 26/4/2022 for offences punishable under Ss. - 366, 506(2) of the Indian Penal Code , pray for being released on anticipatory bail.