TARMAAMAD ALIMAAMAD CHAKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of Rule on behalf of respondent­State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants­accused have prayed for anticipatory bail in connection with the FIR being C.R. No. I­126 of 2018 registered with Bhuj City "A" Division Police Station, Kachchh for the offenses punishable under Sections 325, 326, 504, 506(2) read with Section 114 of the Indian Penal Code.

(3.) So far as the the applicant No.2 is concerned, at this stage, learned advocate for the applicants does not press the present application qua applicant No.2. Hence, the present application stands disposed of as not pressed qua the R/CR.MA/7778/2019 ORDER applicant No.2.