PANCHABHAI RAMSINHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Sanat Pandya, learned advocate appearing on behalf of the applicants does not press the present application qua applicant Nos.1, 2 & 3. Hence, the present application stands disposed of as not pressed qua applicant Nos.1, 2 & 3.

(2.) Mr.Pandya, prays for consideration of bail for applicant No.5 - Vershibhai Ramshibhai Nirashrit Thakor, while applicant No.4 was deleted from the cause title, as he had withdrawn his application being being Criminal Misc. Application No.11658 of 2022 vide order 8/11/2022.

(3.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the FIR being C.R.No.I- 11217032220100 of 2022 registered with Santalpur Police Station, Dist: Patan for offences punishable under Ss. 302 , 342 , 201 , 120(B) , 404 and 34 the Indian Penal Code and Sec. 135 of the G.P.Act.