KISHANNATH GOPINATH CHATURNATH YOGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Aftabhusen Ansari, learned advocate for the applicants seeks permission to withdraw this application qua applicant no.2 - Gopalnath @ Dopi Nandanath Hajarinath Yogi. Hence, the present application stands disposed of qua applicant no.2 However, applicant no.1, against whom there are no criminal antecedents and was not found with any muddamaal article, his case is considered.

(2.) Rule. Ms. Maithili Mehta, learned Additional Public Prosecutor, waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being, C.R. No. 11191015200094 of 2020 registered with Nikol Police Station, Ahmedabad for the offence punishable under Sections 457 , 380 and 114 of the Indian Penal Code.