BHPATBHAI GABHARUBHAI TAVETHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of Rule on behalf of the respondent - State of Gujarat.

(2.) Heard Mr. N.D. Nanavaty, learned Senior Advocate for Mr. Apurva Kapadia, learned advocate for the applicants and Mr. Mitesh Amin, learned Public Prosecutor for the respondent State.

(3.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being IC. R. No.23 of 2018 registered with Damnagar Police Station, Amreli for the offences punishable under Sections 406, 420, 306, 120B and 34 of the Indian Penal Code, 1860.