DILIPBHAI BHUPATBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. C.M. Shah waives service of Rule on behalf of the respondent-State.

(2.) This is an application 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 FIR registered at C.R. No. I-43 of 2017 before Vartej Police Station, Bhavnagar for the offence punishable under Sections 337, 323, 326, 504, 506(2), 324, 143, 147, 148 and 149 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) 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.