DEVABHAI NARANBHAI VARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. M.M.Tirmizi is permitted to file his appearance on behalf of the original complainant. He produced on record an affidavit of original complainant which is taken on record.

(2.) This application is filed 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-85 of 2019 with Rajkot City, Gandhigram-2 (University) Police Station for the offence punishable under Sections 364A, 365, 447, 504, 506(2), 114 and 120(B) of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.