KIRANSINH BABARSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these applications emanate from the selfsame FIR hence they are being disposed of by this common judgment.

(2.) Both these applications under section 439 of the Code of Criminal Procedure, 1973 ("the Code" for short) are preferred by the applicants for being enlarged on bail in connection with an FIR being C.R. No.A11214032201643 of 2020 registered with Mandvi Police Station, District Surat for the offence punishable under sections 306, 506(2), 386, 270, 271, 201, 120(B) and 114 of the Indian Penal Code.

(3.) The facts as could be gathered from the impugned FIR and connected material can be summed up as under:-