RATNAJI SUKHAJI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Abhishek Joshi, learned Advocate for the applicant, and Mr. J.K.Shah, learned APP for the respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No. I -20 of 2015 with Malpur Police Station, Dist. Aravalli for the offenses punishable under Sections 498­A, 306, 323, 344 and 114 of the Indian Penal Code.

(3.) So far as the applicant No.1 is concerned, Mr. Joshi on instructions of his client at this stage withdraw the matter and shall file afresh bail application before the trial Court after the charge­sheet is filed.