SHIVDULARI OMPRAKASH SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioners have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R.No.11208056240075 of 2024 registered with Thorala Police Station, Rajkot City.

(2.) Learned advocate for the petitioners submits that considering the nature of allegations, role attributed to the petitioners, the petitioners may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned advocate Mr.Noyel Christian submits that learned advocate Mr.Hitendra Rajput has received instructions to appear on behalf of respondent No.2 and he would file his Vakalatnama before the Registry. Registry to accept the same. He would also submit that the first informant has no objection if the bail is granted to the petitioners.