FIROZKHAN NASRULLAKHAN PATHAN Vs. STATE OF GUJARA

JUDGEMENT

(1.) HEARD learned Advocate Mr. D.J. Bhatt for the applicants and learned Additional Public Prosecutor Ms. Krina Call for the respondent-State. RULE. Waived by learned Additional Public Prosecutor Ms. Krina Calla for the respondent-State.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed to release them on anticipatory bail in connection with the FIR being C.R.No.I-98 of 2013 registered before the Kosamba Police Station, Dist.: Surat, for the offences punishable under Sections 143, 147, 148, 149, 323, 395, 452, 504 and 506(2)of the Indian Penal Code.

(3.) IN the result, the present application is allowed by directing that in the event of applicants herein being arrested pursuant to the FIR registered at C.R.No.I-98 of 2013 before the Kosamba Police Station, Dist.: Surat, the applicants shall be released on bail on furnishing a personal bond of Rs.10,000/- (Rupees ten thousand only) each with one surety of like amount on the following conditions: