PARBATSINH RANCHHODSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as C.R.I­14 of 2016 with Chhapi Police Station, Banaskantha for the offences punishable under Sections 306, 384, 120B, 506(2), 507 and 114 of the Indian Penal Code and Sections 40 and 42 of the Gujarat Money Lenders Act, 2011.

(2.) Mr.J.M. Panchal, learned advocate for Mr.P.P. Majmudar, learned advocate for the applicants, submits that since the charge­sheet is filed and no further investigation is required, the applicants may be enlarged on bail.

(3.) Heard Mr.J.M. Panchal, learned advocate for Mr.P.P. Majmudar, learned advocate for the applicants, Mr.Hriday Buch, learned advocate for Mr.Tushar Chaudhary, learned advocate for the complainant and Mr.Manan Mehta, learned Additional Public Prosecutor for the respondent­ State.