MOHSINKHAN Vs. STATE

JUDGEMENT

(1.) LEARNED APP Mrs. Manisha L. Shah waives service of notice of Rule for the respondent - State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I -C.R. No.81/2011 with Manjalpur Police Station, Vadodara for the offences punishable under Sections 143, 147, 148, 149, 506(2), 307 and 120(B) of the Indian Penal Code and under Section 135 of the B.P. Act.

(3.) LEARNED Counsel appearing for the applicant submits that the co -accused - Rashidkhan Ilyaskhan Pathan is enlarged on bail by the Co -ordinate Bench vide an order dated 09.06.2011 passed in Criminal Miscellaneous Application No.7720/2011 and the other co -accused is also enlarged by this Court vide an order dated 08.07.2011 passed in Criminal Miscellaneous Application No.9399/2011. It is further submitted that considering the above, nature of accusations and that now the injured is discharged coupled with other attending circumstances, the applicant may be enlarged on bail.