DHANABHAI GOPALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Hardik H. Dave, learned advocate for the applicants does not press this application qua applicant No. 3.

(2.) Rule. Ms. Monali H. Bhatt, learned APP waives service of notice of Rule on behalf of respondent-State.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No. 11821052220046 of 2022 with Piplod Police Station, Dahod for the offenses punishable under Ss. 323, 354, 354(A), 504, 506(2), 114 of the Indian Penal Code, under Sec. 135 of the Gujarat Police Act and Sec. 12 of the POCSO Act.