PREMJIBHAI LAKHMANBHAI RATHOD & Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Urmila Desai, learned advocate states at bar that she has instructions to appear on behalf of the original complainant. She seeks permission to file her appearance on behalf of the original complainant. Permission is granted. Registry is directed to accept her Vakalatnama on behalf of the original complainant.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R No.I-159 of 2017 registered with Kodinar Police Station, Gir Somnath.

(3.) Learned advocate for the applicants submits that considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.