SATISHBHAI SHAILESHBHAI GOHIL 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.

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

(3.) Learned Advocate Mr. B.H.Solanki appears and states that he has received instructions to appear on behalf of the Original Complainant. He states that he would be filing his appearance during the course of the day.