RUPABHAI MOTIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicants does not press this application qua applicant No.1-RUPABHAI MOTIBHAI PARMAR. The application stands disposed of as not pressed qua the aforesaid applicant No.1.

(2.) RULE. Learned Public Prosecutor waives service of rule on behalf of the respondent-State.

(3.) 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-27 of 2019 with Virpur Police Station, Mahisagar, for the offence punishable under Sections 323, 504, 506(2) 143, 147, 149, 436 of the Indian Penal Code and under Section 135 of G.P. Act.