PATHAN MUBINBHAI MEHBUBBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants does not press this application qua the applicant No.3 with a liberty to file afresh after filing of charge-sheet before the concerned Sessions Court. Hence, present application stands disposed of as not pressed qua applicant No.3 with above liberty. Rule is discharged.

(2.) Learned advocate Mr. Bhavesh Sarode is permitted to file his appearance on behalf of original complainant.

(3.) 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-161 of 2019 with Kadi Police Station, Mehsana for the offence punishable under Sections 307, 326, 324, 323, 147, 148, 149, 504, 506(2) and 114 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.