HAJIBHAI HAMIRBHAI KHAFI-SUMRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jasani, learned advocate, for the applicants and learned APP, for the respondent-State.

(2.) 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 - 231/2017 with Jamnagar City "A" Division Police Station for the offences punishable under Sections 395, 397, 323, 504 and 427 of the IPC and also u/s 135(1) of the G.P. Act.

(3.) Considering the charge sheet papers supplied by learned APP during the course of hearing, and role attributed to the present applicants so also considering the fact that substantial investigation is over, present Criminal Misc. Application deserves consideration. As such, two offences are registered against the applicants. However, considering the facts of the present case, pendency of other offences registered against the applicants becomes insignificance or irrelevant to be considered.