PATEL SURESHKUMAR JOITARAM 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 as C.R. No.I-43/2019 with Bopal Police Station, Ahmedabad Rural for the offence punishable under Sections 143, 146, 147, 149, 323, 326, 504 and 506(2) of the Indian Penal Code and under Section 135 of Gujarat Police Act.

(2.) Learned Senior Counsel 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 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. It is further submitted that the fact that the meeting was only for the purpose of committee members, the presence of the applicants and the other co-accused who were not the members of the Committee, at the place and time is indicative of the pre-planned conspiracy.