VANITABEN JIVANBHAI DOBA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP Ms. Monali Bhatt waives service of notice of Rule on behalf of Respondent -State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973 ('the Code' for short), the applicants -original accused have prayed to release them on bail in case of their arrest in connection with the FIR being C.R.No.I -72/2016 registered with Chikhli Police Station, Dist. Navsari for the offences punishable under Sections 143, 147, 148, 323, 326, 504, 506(2) and 114 of the Indian Penal Code.

(3.) Heard learned Advocate Shri Sunil C. Patel for the applicants, learned APP Ms. Monali H. Bhatt for the Respondent -State.