SANJAYBHAI RAMESHBHAI NAYKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under Section 439 of the Code of Criminal Procedure for regular bail in connection with the offence registered as C.R. No. I-160/2016 with Chikhli Police Station, District: Navsari, under Sections 143, 147, 148, 149, 302, 323 and 504 of the Indian Penal Code and Section 135(3) of the Gujarat Police Act.

(2.) At the outset, learned Advocate, Mr. Bharda, appearing for the applicant states that he does not press this application qua applicant No.1.

(3.) This application, therefore, stands DISPOSED OF qua applicant No.1 as not pressed and the same is, now, being considered qua applicant No.2 only.