VIJAYBHAI RAMJIBHAI LERKHADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent-State.

(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-36 of 2019 with Chuda Police Station for the offence punishable under Sections 325, 323, 447, 504, 506(2), 143, 147, 148 and 149 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(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.