DHANJIBHAI @ BHAVALBHAI ... Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Ashish Dagli, learned advocate states at bar that he has instructions to appear on behalf of the original complainant. He seeks permission to file his appearance on behalf of the original complainant. Permission is granted. Registry is directed to accept his Vakalatnama on behalf of the original complainant.

(2.) By way of the present applications 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-39 of 2017 registered with Chuda Police Station, Surendranagar.

(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.