S.H.VORA,J. - (1.) Learned advocate Mr. A.M. Dagli does not press this application qua applicant No.2.
(2.) Hence, the present application qua applicant No.2 stands disposed of as not pressed. Rule qua applicant No.2 is discharged.
(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, applicant No.1 - Mr. Brijrajsinh Ravindrasinh Jadeja has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. I-175 of 2017 with Kuvadva Road police station.;