HIRABHAI SAVAJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Adilhushain M. Saiyed for theapplicants andlearned Additional Public Prosecutor Ms. Chetna M. Shah for the respondent ­ State through video conference.

(2.) Rule. Learned Additional Public Prosecutor Ms. C.M. Shah waives service of Rule on behalf of the respondent State.

(3.) This successive bail application is filed by the applicants - accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I ­C.R. No.43 of 2019 registered with Netrang Police Station, District Bharuch for the offencespunishable underSections395 ,397 , 447 , 342 and 506(2) of the Indian Penal Code r/w. Section 135 of Gujarat Police Act.