ZALA DASHRATHJI VIKRAMJI GANDUBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I?11206020211151 of 2021 with KADI POLICE STATION, DISTRIC T?MEHSANA for the offence punishable under Sections 306, 114 of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Advocate Mr. Chirag Parekh has instruction to appear on behalf of the Original Complainant. He is permitted to file his appearance on behalf of the Original Complainant. He has produced the Affidavit of the original complainant on record to indicate that the complainant has no objection to grant of regular bail to the applicants. He stated that the complainant is present in the Court and has identified. He also stated that the complainant has received the money from the applicant side, which were otherwise due.