MUKESH @ MUNNA ISHWARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This is an application 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-40 of 2017 before Anand Rural Police Station for the offence punishable under Sections 392, 323, 504, 143, 147 of the Indian Penal Code and Section 135 of the G.P. Act.

(3.) The 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.