CHIMANBHAI DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicants does not press this application qua the applicant No.1 - Chimanbhai Dahyabhai Patel and applicant No.3 - Ankitbhai Chimanbhai Patel. This application stands disposed of as not pressed qua the applicants No.1 and 3. Rule is discharged qua the applicants No.1 and 3 only.

(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 his arrest in connection with FIR registered at C.R. No.I- 63/2018 with Malpur Police Station, District Aravalli for the offence punishable under Sections 143, 147, 148, 323, 337, 307, 395, 504 and 506(2) of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(3.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant No.2 may be enlarged on anticipatory bail by imposing suitable conditions.