PRAKASHBHAI DEVSINGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Kruti M. Shah, learned advocate appearing for the applicants, seeks permission to withdraw the present application qua the applicant no.1 namely Prakashbhai Devsingbhai with liberty to file appropriate application before the concerned trial Court after filing of charge sheet. Permission, as prayed for, is granted. The present application stands disposed of as withdrawn qua applicant No.1. This application is entertained qua applicant Nos. 2 and 3 namely Vijaybhai Devsingbhai and Ajaybhai Devsingbhai.

(2.) Rule. Learned Public Prosecutor waives service of notice of Rule on behalf of 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 - 4 of 2018 with Palsana Police Station for the offences punishable under Sections 498(A) , 306 and 114 of the IPC and under sections 3 and 7 of the Dowry Prohibition Act.