LAWS(GJH)-2019-12-28

RANJIT @ MITESH RAMAJI CHAUHAN Vs. STATE OF GUJARAT

Decided On December 16, 2019
Ranjit @ Mitesh Ramaji Chauhan Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Learned Advocate for the applicants does not press the application qua the applicant No.1 - Ranjit @ Mitesh Ramaji Chauhan, with a liberty to file afresh if the trial does not commence within a period of six months. In view of the above, this application stands disposed of as not pressed, with the aforesaid liberty qua the applicant No.1. Rule is discharged qua the applicant No.1.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-37/2019 with Gambhoi Police Station, Sabarkantha for the offences punishable under Sections 302, 201, 506(2) and 114 of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicant No.2 submits that considering the nature of offence, the applicant No.2 may be enlarged on regular bail by imposing suitable conditions.