GUNVANTBHAI @ GUNABHAI BHIKHABHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed 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-25 of 2018 with Lakhtar Police Station for the offence punishable under Sections 324, 279, 143, 387, 504 and 506(2) of the Indian Penal Code.

(2.) The submission of Mr. A.B. Gateshaniya, learned advocate appearing for the applicants is regarding the antecedents the applicants being public figures i.e. the applicant No.1 is the Deputy Sarpanch of Grampanchayat, Lakhtar and applicant No.2 was earlier the Chairman of Social Justice Committee of Taluka Panchayat. Therefore, out of political rivalry they are sought to be impleaded.

(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.