KAMLESHBHAI LILABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State of Gujarat.

(2.) Mr.D.K.Puj, learned advocate appearing on behalf of the applicants does not press this application qua applicant No.1 - Kamleshbhai Lilabhai Thakor. Hence, this application is disposed of as not pressed qua applicant No.1.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, applicant Nos.2, 3 & 4 - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.I- 41 of 2019 registered with Vagdod Police Station, Patan, for the offences punishable under Sections 306, 114, etc. of the Indian Penal Code.