THAKORE ASHOKJI BABUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Affidavit on behalf of the complainant is taken on record.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, ("the Code") 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 -49 of 2016 registered with Langhnaj Police Station for the offences punishable under Sections 395, 397, 504, 506(2) of the Indian Penal Code.

(3.) Learned Advocate Mr. Gadhvi for the applicants does not press the present application for applicants No.1,3 and 5. The application, thus, stands disposed of as not pressed qua applicants No.1,3 and 5. Rule is discharged qua them.