CHOTESINH RAMSWARUP AHIVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these applications arise out of the same first information report and involve identical questions on facts and hence, they are disposed of by this common order.

(2.) RULE. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent State.

(3.) The applicants herein, who are the original accused in the first information report being FIR No.11213091200637 of 2020 registered with Shapar Veraval Police Station, Rajkot (Rural) for offences punishable under sections 143, 147, 148, 149, 325, 332, 337, 338, 307, 395, 427, 431, 188 and 269 of IPC, section 144 of the Code of Criminal Procedure, section 43 of the Gujarat Police Act, section 51 of the Disaster Management Act, 2005, section 3(e) and 7 of the Prevention of Destruction to Public Property Act, 1984, have preferred these applications under sections 439 of the Code of Criminal Procedure seeking regular bail.