JAMATSINH VASTUSINH DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-56 of 2019 with Amirgadh Police Station, Banaskantha, for the offence punishable under Sections 395, 323, 294(KH), 143, 147, 149 and 506(2) of the Indian Penal Code.

(2.) 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.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicants looking to the nature and gravity of the offence.