BHAGUBHAI NARANBHAI HAREN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Asmita Patel waives service of Rule on behalf of the respondent State.

(2.) Mr.Popat, learned advocate appearing on behalf of the applicants does not press this application qua applicant No.1. Hence, the present application is disposed of as not pressed qua applicant No.1. Rule is discharged qua applicant No.1.

(3.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail before filing of the charge-sheet in connection with FIR being CR No. 11203037240156 of 2024 registered with Manavadar Police Station, Junagadh for offence under Ss. 323, 324, 325, 326, 452, 504, 506(2) and 114 of the IPC read with Sec. 135 of the GP Act.