DILUBHA NAVUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C ."), the present applicants - original accused Nos.10 and 9 have approached this Court seeking regular bail in connection with FIR being I-C.R.No.11993005210243 of 2021 registered with Adesar Police Station, District - Kutch on 13/8/2021 for the offence punishable under Ss. 302, 307 , 326, 325, 324, 323, 147, 148, 149, 120-B, 34, 294B and 506(2) of the Indian Penal Code, Sec. 135 of the Gujarat Police Act and Ss. 25 (1-B) a and 27 of the Arms Act .

(2.) I have heard learned advocate Mr.Darshan M. Varandani for the applicants, learned Additional Public Prosecutor Mr.J.K. Shah for the respondent - State of Gujarat and learned advocate Mr.Pravin Gondaliya for the original complainant.

(3.) Learned advocate for the applicants has made the following submissions for grant of regular bail to the present applicant under the provisions of Sec. 439 of the Cr.P.C.: