NIKULBHAI RAMSANGBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the present applications arise out of the same FIR and therefore they are heard together and are disposed of by this common order.

(2.) The present applications have been filed by the applicants under sec. 439 of the Code of Criminal Procedure for regular bail in connection with FIR being C.R. No.11215025210315 of 2021 registered with Netrang Police Station, Dist. - Bharuch for offences punishable under Sec. 394 , 395 , 427 , 506(2) , 120B and 114 of IPC.

(3.) Learned advocates appearing for the applicants in respective applications submitted that, the applicants have been named as accused in the alleged offence as: (i) applicant of Criminal Misc. Application No.20130 of 2021 - accused no.1 (ii) applicant of Criminal Misc. Application No.19570 of 2021 - accused no.2 (iii) applicant of Criminal Misc. Application No.22201 of 2021 - accused no.3 (iv) applicant of Criminal Misc. Application No.20367 of 2021 - accused no.5 (v) applicant of Criminal Misc. Application No.20410 of 2021 - accused no.6 (vi) applicant of Criminal Misc. Application No.20409 of 2021 - accused no.7 and (vii) applicant of Criminal Misc. Application No.19687 of 2021 - accused no.8.