VAJABHAI BABUBHAI CHED (RAJPUT) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. C.M. Shah, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

(2.) Learned Advocate for the applicants does not press this application qua the applicant No.1 - Vajabhai Babubhai Ched (Rajput). This application stands disposed of as not pressed qua the applicant No.1 only. Rule discharged qua the applicant No.1.

(3.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No.I- 37/2017 with Rapar Police Station for the offences punishable under Sections 323, 326, 504, 506(2) and 114 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.