KISHANSINH MAHESHSINH RAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application 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-111 of 2017 before Borsad City Police Station for the offence punishable under Sections 143 , 147 , 148 , 149 , 392 , 395 , 397 , 324 , 504 , 506(2) of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(2.) Heard learned advocate for the applicants and learned APP for the respondent State.

(3.) Disposed of as not pressed for applicant No.1 - original accused No.2 Kishansinh Maheshsinh Raj. So far as other applicants are concerned, they are attributed with causation of simple injuries by bite, without using any weapon. Prima facie, therefore, the case may fall under Section 323 of the Code of Criminal Procedure which is a bailable offence, the case for admitting the said petitioners to bail in anticipation of their arrest is made out.