NARESHBHAI @ MUNNO GORABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Viral J.Vyas, learned advocate states that, he has instruction to appear on behalf of the original complainant and he shall file his appearance as well as affidavit on behalf of the original complainant.

(2.) Affidavit on behalf of the original complainant filed is taken on record which reads as under:

(3.) 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 being C.R.No.I -02 of 2016 registered with Chotila Police Station, District -Surendranagar.