PATEL NARVATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. L. B. Dabhi, learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Learned advocate for the applicants does not press this application qua applicant no.1. Present Application stands disposed of qua applicant no.1. Rule is discharged accordingly qua applicant no.1.

(3.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R.No.11207048220249 of 2022 with Morva Police Station, District Panchmahal, for the offences punishable under Ss. 306 and 114 of the Indian Penal Code.