RAJENDRA RANJITSINH BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as ICR No. 80 of 2013 before Dahod Rural Police Station, Dahod for the offences punishable under Sections 308, 337 and 176 of the Indian Penal Code.

(2.) HEARD the learned Advocates for the respective parties and perused the investigating papers produced by the investigation officer.

(3.) IN the result, the present application is allowed by directing that in the event of applicant herein being arrested pursuant to FIR registered as I CR No. 80 of 2013 before Dahod Rural Police Station, Dahod the applicant shall be released on bail on furnishing a personal bond of Rs. 5,000/( Rupees Five thousand only) with one surety of like amount on the following conditions that the applicant shall :