DHARMESHBHAI NARESHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the applications arise out of same and one FIR and therefore, both these applications were heard together and disposed of by this common order.

(2.) Heard Mr. Darshan M. Varandani, learned advocate appearing for and on behalf of the applicants and Mr. Dabhi, learned APP for the Respondent-State.

(3.) The applicants, by way of these applications filed under Sec. 439 of the Code of Criminal Procedure, seek regular bail in connection with the FIR being C.R. No.I-11204040220052 of 2022 registered with Matar Police Station, District: Kheda for the offences punishable under Ss. 302, 279 and 114 of the IPC and Ss. 177 and 184 of the M.V. Act.