MAVJIBHAI POPATBHAI DABHI Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants does not press this application qua applicant Nos. 1 and 2 at this stage as the charge-sheet is not filed. Accordingly, application stands dismissed qua applicant Nos. 1 and 2. However, liberty is reserved to applicant Nos. 1 and 2 to file fresh application after filing of the charge-sheet. This application is, thus, considered qua applicant No.3 only.

(2.) Rule. Learned APP Ms. Jirga Jhaveri 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 No.11211050200206 of 2020 registered with Thangadh Police Station, District Surendranagar for offence under Sections 323 , 325 , 326 , 188 , 504 , 506(2) and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.