JILUBHAI NAGABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri L.R. Poojari, learned Additional Public Prosecutor waives the service of notice of rule for the State. In the facts and circumstances of the case and with the consent of learned advocates appearing on behalf of respective parties, application is taken up for final hearing today.

(2.) AT the outset, Shri Gondaliya, learned advocate appearing on behalf of the applicants does not press the present application qua applicant No.1 - Jilubhai Nagabhai Solanki. Under the circumstances, present application is dismissed qua applicant No.1 at this stage with a liberty to file a fresh application after submission of the charge-sheet.

(3.) CONSIDERING the submissions made on behalf of the parties and having regard to the circumstances and facts of the case, the application is allowed qua applicant Nos.2 & 3 and the applicant Nos.2 & 3 are ordered to be released on bail in connection with Crime Register No.I-191 of 2010 registered with Una Police Station on their executing a bond of Rs.5,000/- (Rupees Five Thousand only) each with one surety of the like amount to the satisfaction of the lower Court and subject to the conditions that they shall :