RAHEDAS ANILKUMAR RAMKARAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant does not press this application qua the applicant Nos.1 and 2. Hence, present application stands disposed of as not pressed qua applicant Nos.1 and 2. Rule is discharged.

(2.) This application is filed by the applicant 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-101 of 2019 with Kagdapith Police Station for the offence punishable under Sections 323, 326, 294(A), and 114 of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act.

(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.