ISLAM @ LALI KHALIKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Adil Mirza is permitted to file his appearance on behalf of the original complainant. The affidavit-inreply of the original complainant is ordered to be taken on record.

(2.) 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- 117/2018 with Vapi GIDC Police Station, Valsad for the offences punishable under Sections 307, 326, 504, 506(2) and 114 of the Indian Penal Code.

(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.