BHADRASINH AMARSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant­original 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.I­20 of 2016 before the Jadar Police Station, District Sabarkantha of the offence punishable under Sections 498­A, 323, 504, 506(2) and 114 of the Indian Penal Code and section 135 of the G.P. Act.

(2.) The learned advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned APP appearing for the respondent­State has opposed this application and granting anticipatory bail to the applicants looking to the nature and gravity of the offence.