AMITKUMAR KANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.K.L.Pandya, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent -State of Gujarat.

(2.) Heard Mr.Sunil Joshi, learned advocate for the applicants and Mr.K.L.Pandya, learned Additional Public Prosecutor for the respondent -State.

(3.) By way of the 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 - 8 of 2016 registered with Damavav Police Station, District: Panchmahal, for the offences punishable under Sections 394, 427, etc. of the Indian Penal Code and Section 135 of the Bombay Police Act.