LAWS(GJH)-2018-7-363

KIRPALSINH SHANTUBHA JADEJA Vs. STATE OF GUJARAT

Decided On July 31, 2018
Kirpalsinh Shantubha Jadeja Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This is an application for anticipatory bail under section 438 of the Code of Criminal Procedure, 1973, in connection with the offence registered as IC. R.No.3 of 2018 with Jodia Police Station, Jamnagar, for the offence punishable under Sections 504, 506(2), 143 and 147 of the Indian Penal Code, 1860 Section 25(1) (A) of the Arms Act and Section 135 (1) of the Gujarat Police Act.

(2.) The applicant Nos.2 and 4 pursuant to the order passed by this Court on 02.06.2018 remained present before the concerned Investigating Officer. It is given to understand by the learned Additional Public Prosecutor, Ms.M.D.Mehta that they have cooperated with the Investigating Officer. So far as the applicant Nos.1 and 3 are concerned, as noted earlier that they have not pressed the application seeking anticipatory bail in connection with the offence registered with Jodiya Police Station, District Jamnagar this anticipatory bail has been preferred.

(3.) This Court has heard learned advocate, Mr.Pujara with learned advocate, Mr.Ashish Dagli and also heard learned Additional Public Prosecutor, Ms.M.D.Meha for respondent-State. There are no disputes with regard to their cooperation, protection had been granted by this Court on earlier occasion considering the limited role attributed to the present applicants and their cooperation as could be noticed from the papers of investigation and the submissions made by the learned Additional Public Prosecutor. Their case can be considered for anticipatory bail.