UPENDRASINH NATVARSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicants seeks permission to withdraw this application for applicant Nos.1 to 13 except for applicant Nos.2­ Siddhrajsinh Natvarsinh Solanki and 8­Dhavalsinh Bharatsinh Solanki. Permission, as prayed for, is granted.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants­original accused have prayed to release them on anticipatory bail in the event of their arrest in connection with the FIR registered at C.R.No.I­58 of 2016 before the Shahera Police Station, District Panchmahals of the offence punishable under Sections 143, 147, 148, 149, 323, 307, 504 and 506(2) of the Indian Penal Code and section 135 of the G.P. Act.

(3.) The learned advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.