RUPARAM LADURAM KUMAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate Mr. Kunal S. Shah appearing for the applicants does not pres this application for the respondent no. 1 with a view to file fresh application after the charge-sheet is filed.

(2.) Hence, this application is disposed of as not pressed qua the the applicant no. 1. This application is preferred only in respect of the applicant no. 2.

(3.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R. No. 11214023230368 of 2023 with Kadodara Police Station, District:- Surat Rural for the offence punishable under Ss. 457 , 380 , 114 and 427 of the Indian Penal Code .