BHIKHABHAI BAVANBHAI KATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause title qua the applicant No.3 herein. The amendment to be carried out forthwith.

(2.) Learned Advocate for the applicants does not press this application qua the applicant No.1 herein - Bhikhabhai Bavanbhai Katara. The application stands disposed of as not pressed qua the applicant No.1. Rule is discharged qua applicant No.1 only.

(3.) This application is filed by the applicants under section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with First Information Report registered as C.R. No.I- 76/2017 with Junagadh 'A' Division Police Station for the offences punishable under Sections 323, 326, 504, 506(2) and 114 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.