DILIPSINH BACHUBHA RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being I -C.R.No. 44 of 2012 registered with Dharangadhra City Police Station, District: Surendranagar for the offences punishable under Sections 302,307,367,120 -B and 114 of the Indian Penal Code, Section 25(1 -B)A, 27 of the Arms Act and Section 135 of the Bombay Police Act.

(2.) THE brief facts which emerge from the record are as under:

(3.) SUBSEQUENT to the order passed by this Court, affidavits have been filed by original complainant, present applicant as well as by one Shri J.M. Bharvad, Police Inspector of Jetpur Police Station, District: Rajkot. The interim protection granted earlier vide order dated 11.01.2013 is continued till today.