MANESHBHAI RAMESHBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Under the instructions, learned advocate for the applicants requests to permit the applicant no.1 to withdraw present application. Permission; as sought for stands granted. Present application stands disposed of qua the applicant no.1 as withdrawn.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with an FIR being CR- I/11199021200084/2020 registered with Ankleshwar GIDC Police Station, District: Bharuch for the offence punishable under Sections 306 , 323 & 114 of the Indian Penal Code.

(3.) Learned advocate for the applicants no.2 and 3 submits that considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on regular bail by imposing suitable conditions.