RABARI RAJESHBHAI AMTHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Chintan Dave waives service of notice of rule on behalf of the respondent - State.

(2.) 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 the event of their arrest in connection with the FIR registered at C.R. No.I -42 of 2016 before the Siddhpur Town Police Station for the alleged offences.

(3.) Learned advocate appearing on behalf of the applicant submits that the applicant no.1, Rabari Rajeshbhai Amthabhai is arrested and, hence, the present application is rendered infructutuous and the case for applicant no.2, who is aged about 72 years, may be considered considering the nature of offence.