DINESHBHAI SOMABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Rakesh Patel 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 him on anticipatory bail in the event of his arrest in connection with the FIR registered at C.R. No.I - 52 of 2016 before the Kadi Police Station for the alleged offences.

(3.) Learned advocate appearing on behalf of the applicants submits that there are CCTV footage, wherein the applicants are seen in person with the victim at a hotel.