JAMNABEN RANMALBHAI HADIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) (Oral) - Rule. Ms. Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent State of Gujarat.

(2.) Heard Mr. Nandish Thackar, learned advocate for the applicants and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent State.

(3.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R. No.I28 of 2018 registered with Kalyanpur Police Station, District Devbhumi Dwarka for the offences punishable under Sections 406, 409 and 114 of the Indian Penal Code, 1860.