GULAMSHAH AHMEDSHAH DIWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate for the applicants does not press this application qua applicant Nos.3, 4 and 5. Hence, this application is dismissed as not pressed qua applicant Nos.3, 4 and 5.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, applicant Nos.1 and 2 have prayed to release them on anticipatory bail in the event of their arrest in connection with the FIR registered at C.R. No.I­20 of 2016 with Valia Police Station, District Bharuch for the offences punishable under Sections 498(A), 328, 504, 323 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicants submits that considering the nature of offence, the applicant Nos.1 and 2 may be enlarged on anticipatory bail by imposing suitable conditions. Besides, the applicant Nos.1 and 2 are available during the course of investigation and will not flee from justice. In view of the above, the applicant Nos.1 and 2 may be granted anticipatory bail.