SHAHRUKHMIYA MIRKHANMIYA SULTANBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants, by way of this application filed under'Section 439'of the Code of Criminal Procedure, seek regular bail in connection with the FIR being No. I - 120/2019 registered with Kadi Police Station, Dist. Mehsana, for the offences punishable under'Sections 395,'504'and'506(2)'of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Rule. Learned APP waives service of Rule for the State.

(3.) It is the submission of learned counsel for the applicants that they are suffering confinement since 20.07.2019 and chargesheet has already been filed. Hence, further detention of the applicants is unwarranted.