ZAKIRHUSEN MOHAMAD YUSUF PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsel for the applicants does not press this application qua applicant No.1 viz. Zakirhusen Mohammad Yusuf Patel and applicant No.3 viz. Mohammadasfak Abdulrahim Koli.

(2.) Rule. Learned APP waives Rule for the respondent - State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant No.2 - original accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered being C.R.No.I -59 of 2016 before Athwalines Police Station, District Surat, for the offences punishable under Sections 324, 337, 143, 147, 148, 149, 34 and 506(2) of the Indian Penal Code and Section 135 of the Gujarat Police Act.