GOBARSING CHEHARSING SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Barot, learned advocate, for the applicant, Mr.Tirmizi, learned advocate for the complainant and Mr.Dabhi, learned APP, for the respondent-?State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No. I - 20 of 2017 registered with Shihori Police Station for the offenses punishable under Sections 306, 498(A), 201 and 114 of the Indian Penal Code.

(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.