A.Y. KOGJE,J - (1.)Learned Advocate for the applicants does not press this application as withdrawn qua applicant No.1 GOPALBHAI KHIMABHAI KALIYA and the applicant No.4 KANUBHAI KHENGARBHAI KALIYA. The application stands disposed of as not pressed qua the aforesaid applicant Nos.1 and 4. Rule is discharged. The Court has not entered into the merits of the case.
(2.)This application is filed by the applicants under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR registered at C.R. No.I 11215029200344 of 2020 before Tarapur Police Station, Anand, for the offence punishable under Ss. 447, 448, 354, 395, 427 and 120B of the Indian Penal Code and Sec. 135 of the Gujarat Police Act..
(3.)Learned Advocate 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.