HARISHCHANDRASINH KANAKSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Laxmansinh Zala, learned advocate for the applicants does not press this application qua applicant no.5. Hence, present application is disposed of as not pressed qua applicant no.5. Rule is discharged qua applicant no.5.

(2.) Heard Mr. Laxmansinh Zala, learned advocate, for the applicants no.1 to 4 and Ms. Moxa Thakkar, learned APP, for the respondent-State.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 71/2017 with Dhrangadhra Taluka Police Station, District: Surendranagar, for the offences punishable under Sections 302 , 307 , 326 , 337 , 323 , 147 , 148 , 149 and 120-B of the IPC and Section 135 of Gujarat Police Act.