KESARISINH DHIRUBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of Rule on behalf of the respondent - State.

(2.) Shri Darshit Brahmbhatt, learned advocate for the applicants does not press the present application for applicant nos.1 and 2, being Kesarisinh Dhirubhai Jadav and Vikramsinh Dhirubhai Jadav, and therefore, the present application qua applicant nos.1 and 2 is disposed of as not pressed and for rest of the applicants, the present application is considered.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being, C.R. No. 11204033200004 of 2020 registered with Limbasi Police Station, Kheda for the offence punishable under Sections 302 , 143 , 147 , 148 , 149 , 323 , 325 and 504 of the Indian Penal Code.