PATEL SUBHASBHAI AMRATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Ankit Shah, learned counsel for the applicants and Mr.L.B.Dabhi, learned Additional Public Prosecutor for the respondent -State.

(2.) By way of 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 -244 of 2015 registered with Kadi Police Station, District: Mehsana, for the offences punishable under Sections 326, 323, 504, 506(2), 114, etc. of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned counsel for the applicants does not press this application qua applicant No.1.