BHAVESHBHAI GHANSHYAMBHAI KANJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate appearing on behalf of the applicants does not press this application qua applicant No. 1 viz. Bhaveshbhai Ghanshyambhai Kanjibhai Patel with a liberty to file after filing of the charge-sheet.

(2.) Hence, the present application is disposed of as not pressed qua applicant No. 1. It is made clear that this Court has not gone into the merits of the case. It is needless to say that the trial Court shall decide the application that may be filed after filing of the charge-sheet independently, after having perused the papers of charge-sheet and without being influenced by the present order of withdrawal.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No. I-56 of 2019 registered with Maninagar Police Station, Ahmedabad for the offences punishable under Sections 304, 114 etc. of IPC.