BHUPATBHAI POPATBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Dipen K. Dave on behalf of the applicants and learned APP Ms. Moxa Thakkar on behalf of the respondent -State.

(2.) Learned Advocate Shri Yash S. Joshi seeks permission to appear on behalf of the original complainant. Permission is granted.

(3.) By way of this application the applicants pray for being released on regular bail under Section 439 of the Code of Criminal Procedure, 1973 on account of their arrest in connection with the Criminal Complaint being FIR No. 11208056202086 of 2020 registered with Thorala Police Station, Rajkot City for the offences punishable under Sections 452, 436, 504, 336, 143, 147 and 149 of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act.