MAHENDRABHAI DIPABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant does not press this application for the applicant No.1 as the chargesheet is not filed. Accordingly, the application is disposed of as not pressed qua applicant No.1. However, liberty is reserved to file fresh application after filing of the chargesheet.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(3.) So far as applicant No.2 is concerned, the present application is filed under section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I19 of 2019 registered with Dakor Police Station, District Kheda for offence under Sections 306, 498A, 323 and 114 of the Indian Penal Code.