ANWAR AKBARBHAI MANEKIYA (MALAKIYA) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr. Mitesh Amin waives service of rule on behalf of the respondent - State of Gujarat in Criminal Misc. Application No. 1295 of 2018 and learned APP Mr. Pranav Trivedi waives service of rule on behalf of the respondent - State of Gujarat in Criminal Misc. Application No. 1428 of 2018.

(2.) By way of the present applications under Section 438 of the Code of Criminal Procedure, 1973, the applicants have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R No.I-262 of 2017 registered with Bhaktinagar Police Station, Rajkot.

(3.) Learned Public Prosecutor and learned Additional Public Prosecutors appearing on behalf of the respondent-State have opposed grant of anticipatory bail looking to the nature and gravity of the offence.