RAMESHBHAI AJABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Maithili Mehta, learned Additional Public Prosecutor waives service of rule on behalf of respondent - State.

(2.) Mr. Abhaykumar P. Shah, learned advocate appearing for the applicants seeks permission to withdraw the present application qua applicant Nos.1 and 2. Permission as prayed for is granted. The present application stands dismissed qua applicant Nos.1 and 2. Rule discharged for applicant Nos.1 &

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants No.3 and 4 have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No. I - 71 of 2015 with Shihori Police Station, Dist. Banaskantha for the offences punishable under Sections 323, 324, 326, 504, 506 (2) and 114 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.