AMBALAL PUNJABHAI MEGHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973 ('the Code' for short), the applicants -original accused have prayed to release them on bail in case of their arrest in connection with the FIR being C.R.No.I -20/2016 registered with Matar Police Station, Kheda for the offences punishable under Sections 302, 324, 323, 504, 506(2) and 114 of the Indian Penal Code.

(2.) Learned Advocate Shri Vijay Patel for H.L. Patel Advocates for the applicants does not press this application for applicant Nos.2 to 4 and therefore, present application stands disposed of as not pressed for applicant Nos.2 to 4. Present application is now considered for applicant No.1 only.

(3.) Heard learned Counsel Shri Vijay Patel for the applicant No.1, learned APP Ms. Nisha Thakore for the Respondent -State and learned Advocate Shri A.N. Kadri for the original complainant.