PATEL KANTIBHAI BHAGABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Ms. Shruti Pathak waives service of notice of Rule on behalf of respondent-­ State.

(2.) Heard learned advocate for the applicants, Mr. Maniesh Patel, learned APP Ms.Pathak for the respondent - State and learned advocate, Mr. Nishith Joshi for learned advocate, Mr. B.N. Limbachia for the original complainant.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-­accused have prayed for anticipatory bail in connection with the FIR being C.R. No. I- 25/2018 registered with Ambaliyara Police Station, District : Aravalli for the offenses punishable under Sections 307 , 395 , 143 , 147 , 149 , 447 , 323 , 504 , 506(2) , 328 , 365 , 511 and 120(B) of the Indian Penal Code.