DHAVAL JAYESHBHAI THAKKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 CR. No. I-91 of 2019 registered with Ghatlodiya Police Station, Amedabad for the offences punishable under Sections 143, 147, 149, 365, 327, 341, 384, 385, 342, 347, 348, 120-B, 323, 294(B), 506(2), etc. of the Indian Penal Code.

(2.) Having come to know about the lodgement of the FIR, the applicants have filed an anticipatory bail application in the court of learned Additional Sessions Judge (Special), Ahmedabad being Criminal Misc. Application No. 2352 of 2019, which came to be dismissed vide order dated 24/07/2019. Hence, this application.

(3.) Pursuant to the Notice issued by this Court, Ms. Nisha Thakore, learned Additional Public Prosecutor appeared for the respondent-State and Ms. Ahuja, learned advocate appeared for the original complainant, who has requested not to assign reasons in detail.