BHAVESH RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since all the three captioned applications for regular bail arise from a selfsame First Information Report, those were heard analogously and are being disposed of by this common judgment and order. Rule returnable forthwith. Mr. K.P. Raval, the learned APP waives service of Notice of Rule for and on behalf of the State.

(2.) The applicants ­ original accused persons have preferred these applications under Sec. 439 of the Code of Criminal Procedure, 1973 praying for regular bail in connection with C.R.No.I -172/2014 registered with Umra Police Station, Dist: Surat for the offence punishable under Sections 304 -II, 337, 338 r/w sec. 114 of the Indian Penal Code.

(3.) All the applicants had filed their respective bail applications before the Sessions Court which were ordered to be rejected. Being dissatisfied, the applicants have come -up with these applications praying for regular bail.