JAYESHBHAI JESINGBHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Mehul M. Mehta, learned advocate appearing for the applicants seeks permission to withdraw the present application qua applicant No.1 - Jayeshbhai Jesingbhai Baria. Permission as prayed for is granted. The present application stands dismissed qua applicant No.1.

(2.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent - State.

(3.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant Nos.2 & 3 accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No.I - 17 of 2017 with Ditvas Police Station, Dist. Mahisagar for the offences punishable under Sections 306, 498A and 114 of the Indian Penal Code.