SHUSHILKUMAR MORARIBHAI BAITHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Gajendra Baghel, learned advocate for the applicants and Ms. Shah, learned Additional Public Prosecutor for the respondent State through video conference.

(2.) Rule in Criminal Misc. Application No.8668/2020. Ms.Shah, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent State. Rule has already been issued in Criminal Misc. Application No.8673/2020 on 25th June, 2020.

(3.) The applicants - accused have preferred the present applications under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with FIR No.11213091200637 of 2020 registered with Shapar-?Veraval Police Station, Rajkot (Rural) for the offence punishable under Sections143 , 147 , 148 , 325 , 332 , 337 , 307 , 395 , 427 , 431 , 188 , 269 of the Indian Penal Code and Section 144 of the Code of Criminal Procedure and sub-?section (2) of Section 3 of the Gujarat Prevention of AntisocialActivities Act.