BHURIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Yunus Malek on behalf of the appellants and learned Additional Public Prosecutor Mr.Dabhi on behalf of respondent no.1-State. The First Informant is present in person and whereas he would request that the learned APP may make submissions on his behalf.

(2.) At the outset, learned Advocate Mr.Yunus Malek would not press the present appeal insofar as appellant Nos.2 and 4 are concerned, and whereas learned Advocate would submit that since no serious role has been attributed to appellant Nos.1 and 3 and being lady accused and further considering the fact that the main accused having been arrested by the Investigating Officer and having already been released on regular bail, this Court may consider the present appeal for releasing the appellant Nos.1 and 3 on anticipatory bail.

(3.) Having regard to the same, the present appeal is disposed of as withdrawn qua appellant Nos.2 and 4.