Gujarat High Court
Pragneshbhai Balubhai Patel vs State Of Gujarat on 31 March, 2015
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
R/CR.MA/6148/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL ) NO. 6148 of
2015
With
CRIMINAL MISC.APPLICATION NO. 6149 of 2015
================================================================
PRAGNESHBHAI BALUBHAI PATEL....Applicant
Versus
STATE OF GUJARAT....Respondent
================================================================
Appearance:
MR. PUSHPADATTA VYAS, ADVOCATE for the Applicant
MR. LB DABHI, APP for the Respondent-State
================================================================
CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 31/03/2015
ORAL ORDER
1. These two are applications for anticipatory bail.
2. The applicants apprehend arrest in connection with CR-I No. 03 of 2015 registered with the Hansot Police Station, District: Bharuch. The said F.I.R. was registered on 14.01.2015, initially for the offences punishable under Sections 143, 147, 148, 149, 332, 337, 427 and 435 of the Indian Penal Code and Section 135 of the Gujarat Police Act. Subsequently, other Sections are added like Sections 323, 504, 506, 325, 295, 452, 380 and 120B of the Indian Penal Code and Section 3(1)(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The narration in the F.I.R. itself indicates that mobs had come out from both the sides. It is communally Page 1 of 2 R/CR.MA/6148/2015 ORDER sensitive area. The said incident is sought to be given different colour subsequently. The applicants are not named in the F.I.R. Further the applicant of Criminal Misc. Application 6148 of 2015 is in Government service.
3. Issue Notice returnable on 28.04.2015. Learned Additional Public Prosecutor waives service of notice on behalf of the respondent-State. It is ordered that, the applicants shall not be arrested in connection with CR-I No. 03 of 2015 registered with the Hansot Police Station, District: Bharuch, till the next date of hearing. Direct service is permitted.
(PARESH UPADHYAY, J.) Salim/4/5 Page 2 of 2