ADESING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Pravin Gondaliya, learned advocate for the applicants, Mr.J.V.Padhiyar, learned advocate for the complainant and Ms.Krina Calla, learned APP for the respondent - State.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(3.) The applicants, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seek regular bail in connection with the FIR being C.R.No. 11195019220260 of 2022 registered with Deesa Rural Police Station, Dist. Banaskantha, for the offence punishable under Ss. 323 , 324 , 325 , 326 , 337 , 427 , 143 , 147 , 148 , 149 , 294(b) and 506(2) of the IPC and 135 of the G.P.Act.