LILABHAI SHAMALABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both the applications are arising out of same FIR, they have been heard together and disposed of by way of this common order.

(2.) Apprehending the arrest, the applicants herein by way of the present successive applications under Sec. 438 of the Code of Criminal Procedure, 1973, have prayed for anticipatory bail in connection with the FIR being C.R. No.I-11217027211241 of 2021 registered with Radhanpur Police Station, District: Patan for the offences under Ss. 143, 147, 148, 149, 326, 324, 323, 504, 294(b) and 506(2) of IPC and Sec. 135 of the Gujarat Police Act.

(3.) Ms. Jemini Patel, learned advocate for the applicants would submits that the co-accused have been acquitted by the Court concerned as parties have settled their dispute amicably. So far role of the present applicants is concerned, the complainant Amarshibhai Thakor has not supported the case of prosecution and he has also filed affidavit stating inter alia, that due to compromise arrived at between the parties, he has no objection if bail is granted to the present applicants. In such circumstances, she prays that, considering the subsequent development as referred above, these applications may be allowed by exercising judicial discretion in favour of the applicants.