KHER MAHESHBHAI MAHADEVBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. K.P. Rawal, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State.

(2.) At the outset, Mr. M.M. Tirmizi, learned advocate for the applicants does not press this application qua applicant no.1. Hence, this application is dismissed as not pressed qua applicant no.1.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant no.2 has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered at C.R. No.I­10 of 2016 with Sankheshwar Police Station, Patan for the offences punishable under Sections 324, 323, 504, 506(2) and 114 of the IPC and Section 135 of G.P. Act.