NANDJI JAGDISHBHAI BAITHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these applications, arise out of the same First Information Report No.11213091200637 of 2020 registered with Shapar-Veraval Police Station, Rajkot for the offence punishable under Sections 143 , 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 Antisocial Activities Act. All these applications being identical, are disposed of by this common order.

(2.) Rule. Ms. Nisha Thakor, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

(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 for the offence punishable under Sections 143 , 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 Antisocial Activities Act.