ISMAILBHAI IBRAHIMBHAI MOMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.N.C.Thakkar, learned advocate for the applicants; Mr.Tushar Chaudhary, learned advocate for the original complainant and Mr.Manan Mehta, learned APP for the respondent - State.

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

(3.) This regular bail application filed under Sec. 439 of the Code of Criminal Procedure, applicants seek bail in connection with the offence punishable under Ss. 306 and 114 of the Indian Penal Code.