KHANAJI RANUJI BHURAJI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates waive service of notice of rule on behalf of the respective respondents. Both these applications arise out of one and the same incident and hence, they are disposed of by this common order.

(2.) Criminal Misc. Application No.1747 of 2020 has been preferred under section 439 of the Criminal Procedure Code (for short, "the Code") for regular bail before the filing of charge-sheet in connection with the complaint being C.R. No.I-49 of 2019 registered with Sami Police Station, Patan for the offences punishable under sections 147 , 148 , 149 , 302 , 307 , 326 , 325 , 324 , 323 , 337 , 427 , 504 , 294B and 34 of the Indian Penal Code and section 135 of the Gujarat Police Act;

(3.) Mr. Navin Pahwa, learned Senior Advocate appearing for the applicants, original accused, raised the following submissions;