RAJESHBHAI VECHATBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both these application arise out of the one and same FIR, they were heard together and are hereby disposed of by this common order.

(2.) These applications under Sec. 439 of the Code of Criminal Procedure is for grant of regular bail to the applicants in connection with the FIR being I-C.R.No. 11207031220059 of 2022 registered with Jambughoda Police Station, Dist. Panchmahal, for the offence punishable under Ss. 302, 323, 325, 504, 506(2) and 114 of IPC.

(3.) Heard learned counsel Mr. Dave for the applicants and State.