BHARVAD MEHULBHAI VISHNUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for enlarging them on anticipatory bail in connection with the FIR being C.R. No. 11192063240244/2024 registered with Vivekanand Police Station, Ahmedabad for the offenses punishable under Ss. 326, 324, 323, 504, 147, 148, 149, 506(2) of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Brijesh Trivedi for learned Advocate Mr. Mohddanish M. Barejia for the Applicants, learned APP Ms. Jyoti Bhatt for the Respondent - State.

(3.) Rule. Learned APP waives service of notice of Rule on behalf of the Respondent - State.