THAKORE DHULAJI BECHARAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause title.

(2.) Heard learned advocate for the applicants and learned APP for the respondent State.

(3.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 143, 147, 148, 149, 323, 324, 326, 427, 337, 394, 395, 504 and 506(2) of the Indian Penal Code ( for short 'the IPC ') and under section 135 of the Gujarat Police Act for which FIR came to be registered at C.R. No.I 96 of 2017 with Visnagar Taluka Police Station.