AKBAR ISMAIL SAMAT MATHDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Darshan M. Varandani for the applicants, learned advocate Mr. Chintan Popat for the original complainant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent-? State through video conference.

(2.) Learned advocate Mr. Chintan Popat seeks permission to file his vakalatnama on behalf of the original complainant. Permission as prayed for is granted.

(3.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with F.I.R. registered as C.R.No. I-?57 OF 2019 with Kandla Marine Police Station, District Kachchh for the offences punishable under Sections 302 , 307 , 326 , 325 , 324 , 323 , 143 , 147 , 148 and 149 of the Indian Penal Code, 1860 and Section 135 of the Gujarat Police Act.