GANESHBHAI GIRJASHANKAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the Applicants/Original Accused under section 439 of Criminal Procedure Code, 1973 for grant of regular bail.

(2.) The Applicants - accused persons are charged with having committed offence under Sections 365, 323, 327, 325, 506(2) and 120B of the Indian Penal Code, for which complaint has been lodged being I-CR No. 53 of 2017 with Bhuj 'A' Division Police Station.

(3.) Heard learned Senior Counsel Shri N.D.Nanavaty appearing with learned Advocate Shri Darshan M. Varandani for the Applicants, learned APP Ms. Jirga Jhaveri for the Respondent State as well as learned Counsel Shri A.R.Thacker for the Respondent - Original Complainant.