PRAKASHBHAI RAMABHAI CHAURIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent -State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R No.I -3/2015 before Subir Police Station, District: Dang for the offences punishable under Sections 143, 145, 147, 148, 149, 153, 325, 332, 333, 353, 337, 338 of the Indian Penal Code, 1860 and under Section 3 of the Prevention of Damages to Public Properties Act, 1984.

(3.) Heard the learned Advocates for the respective parties and perused the papers.