NARESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.L.B. Dabhi waives service of notice of Rule for and on behalf of the respondent - State.

(2.) Heard learned advocate Mr.Rohankumar M. Amin for the applicants and learned Additional Public Prosecutor Mr.L.B. Dabhi on behalf of the respondentState.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Cr.P.C. for short), the applicants pray for being released on anticipatory bail in connection with FIR being I-C.R.No.277 of 2010 registered with Ramol Police Station, District: Ahmedabad for offences punishable under Ss. 307, 294(b) and 114 of the Indian Penal Code (hereinafter referred to as "the IPC" for short) and Sec. 135(1) of the Bombay Police Act.