NARESH RAMANBHAI MAHERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants does not press the present application qua applicant No.1 - Naresh Ramanbhai Mahera. The present application stands disposed of as not pressed qua the applicant No. 1 -Naresh Ramanbhai Mahera. Notice is discharged qua the applicant No.1.

(2.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent No.1 - State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant No.2 for regular bail in connection with First Information Report being C.R.No.I -17 of 2016 registered with Balasinor Police Station, District - Mahisagar for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 120 -B and 114 of the IPC.