MAMAD SULEMAN HINGORJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two applications are for regular bail (total 5 applicants) in connection with C.R.No.11993005200601 of 2020 registered with Aadesar Police Station, District : Kachchh (East) Gandhidham for the offences punishable under Sections 143, 144, 147, 148, 149, 302 and 34 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Rule was already issued in both the matters.

(3.) Heard learned advocate for the applicants and the learned Additional Public Prosecutor through Video Conferencing.