KURESHI NAZMABANU ABDULGAFAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned PP waives service of notice of rule on behalf of respondent-State.

(2.) Heard Mr. Hriday Buch, learned advocate for the applicants and Mr. Mitesh Amin, learned PP for the respondent-State.

(3.) By way of the preferring the present application under section 438 of the Code of Criminal Procedure, 1973, the applicants seek grant of anticipatory bail in the event of their arrest in connection with the FIR being C.R.No.I-26 of 2018 registered with Ranpur Police Station, Botad for the offences punishable under Sections 409, 406, 468, 471 and 114 of the Indian Penal Code.