PARESHKUMAR CHANDRAVADAN RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accuseds have prayed for enlarging the Applicants on anticipatory bail in connection with the FIR being C.R. No. 11199010230436 registered wit h City 'A' Division Police Station, Bharuch, for the offenses punishable under Ss. 306, 498(A) and 114 IPC .

(2.) Heard learned Advocate for the Applicants and learned APP for the Respondent - State.

(3.) Learned Advocate for the Applicants has submitted that the Applicants are apprehending arrest in connection the aforesaid FIR. It is submitted that the applicants herein are maternal uncle-in-law and married sister-in-law and the allegations levelled against the applicants in the FIR are routine in nature. No serious allegations are levelled against the applicants in FIR. It is therefore submitted that the present application may be allowed imposing an appropriate conditions.