RAMANBHAI SHANABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms.Krina Calla, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State of Gujarat.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants ­ original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.I-113 of 2012 registered with Vejalpur Police Station, District: Panchmahal for the offences punishable under Sections 394, 323, 504 and 114 of the Indian Penal Code read with Section 135 of the Bombay Police Act.

(3.) HEARD learned Additional Public Prosecutor for the respondent-State of Gujarat.