DEVIPUJAK DINESHBHAI FAKIRBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned counsel for the applicants   does   not   press   this   application   qua applicant   No.3   -   accused   No.3   -   Devipujak Kanubhai   Fakirbhai.     Permission,   as   prayed   for, is granted.   This application stands disposed of qua applicant No.3.

(2.) Rule. Learned APP waives service of rule on behalf of respondent - State of Gujarat.

(3.) This application is filed by the applicants under Section 389 of Code of Criminal Procedure,   1973,   with   a   prayer   to   suspend   the sentence  and  grant  regular  bail  pursuant   to the order of conviction and sentence dated 15.07.2016 passed by the learned Sessions Judge, Mehsana in Sessions Case No.108 of 2005.