NARANBHAI GOVINDBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.N.D.Nanavati, learned Senior Counsel, appearing on behalf of the applicants does not press this application qua applicant No.1 - Naranbhai Govindbhai Solanki. He seeks permission to withdraw the present application qua applicant no.1 with liberty to file fresh application after a period of four months. Permission as prayed for is granted with the above liberty. The present application is disposed of as not pressed qua applicant No.1.

(2.) By way of the present application under Section 439 of the Code of Criminal Procedure, 1973, applicant Nos.2 ,3 and 4 - original accused have prayed to release them on regular bail in connection with the FIR being C.R.No.I-48 of 2016 registered with Talala Police Station, Gir Somnath, for the offences punishable under Sections 143 , 147 , 148 , 149 , 307 , 323 , 504 , 506(2) etc. of the Indian Penal Code , Section 135 of the Gujarat Police Act and Section 5, 40 and 42 of the Money Lending Act and Section 3(1)(10) of the Atrocity Act.

(3.) Mr.N.D.Nanavati, learned Senior Counsel appearing on behalf of applicant Nos.2,3 and 4 submits that considering the nature of offence, applicant Nos.2,3 and 4 may be enlarged on regular bail by imposing suitable conditions.