GELABHAI MANGRABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr.L.B. Dabhi waives service of notice of Rule on behalf of respondent-State whereas learned advocate Mr. Ashish Dagli wavies service of notice of Rule on behalf of the original complainant.

(2.) The applicants seek regular bail by filing the present application under section 439 of the Code of Criminal Procedure, 1973 in connection with First Information Report bearing Crime Register No.I-105 of 2016 registered on 10th November, 2016 with Adesar Police Station, Kutch for the offences punishable under Sections 302, 307, 143, 147, 148, 149, 323, 325, 427 of the Indian Penal Code and under Sections 135 of the Gujarat Police Act.

(3.) Heard learned advocate Ms.Kruti Shah for the applicants, learned Additional Public Prosecutor and learned advocate for the original complainant.