JAVERJI KARSHANJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicants and learned APP for the respondent - State.

(2.) Mr.Tushar Chaudhary, learned advocate, on instructions, does not press the present application qua applicant No.1-Javerji Karshanji Thakore at this stage, with a liberty to file a fresh application, if need so arises in future. Hence, the application stands dismissed as not pressed qua applicant No.1-Javerji Karshanji Thakore.

(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. 11195050211172 of 2021 registered with Tharad Police Station, Dist. Banaskantha, for the offence punishable under Ss. 302 , 307 , 326 , 325 , 324 , 323 , 143 , 147 , 148 , 149 and 506(2) of the IPC.