VIJAYAVATI BHARAT KUMAR TIWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicants does not press this application qua applicant No.1-Vijayavati Bharat Kumar Tiwari, applicant No.3- Bharat Kumar Ramlochan Tiwari, applicant No.4- Anjuben Brij Mohan Mishra and applicant No.5-Brij Mohan Chintamani Mishra. The application stands disposed of as withdrawn qua the aforesaid applicants. Rule is discharged.

(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-125 of 2019 with Amraiwadi Police Station, Ahmedabad, for the offence punishable under Sections 498(A), 306, 114 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.