MAGANBHAI RAVLABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.A.V. Nair for the applicants and Mr.Manan Mehta, learned APP for the respondent State.

(2.) Upon hearing, learned advocate for the applicants does not press the application for applicant No.1-Maganbhai Ravlabhai @ Ravjibhai Nayka at this stage. Therefore, this Court considers application for bail only qua applicant No.2-Nankabhai Mavsingbhai Nayka.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.11184002200727 of 2020 registered with Chhotaudepur Police Station, Chhotaudepur for the offence punishable under Sections 302, 307, 326, 324, 323, 504, 506(2) and 114 of the Indian Penal Code.