HITESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) So far as applicant No. 1, namely Hiteshbhai @ Hitu Dalpatbhai Makwana is concerned, learned advocate, for the applicants does not press this application and seeks permission to withdraw the present application with liberty to file appropriate application before the trial Court after filing of charge sheet. Permission, as prayed for, is granted. The present application is disposed of as withdrawn qua applicant No. 1. Rule is discharged qua applicant No. 1.

(2.) So far as applicant No. 2 namely Dipakbhai @ Dilu Chhanabhai Makwana is concerned, this application is entertained.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. I - 92 of 2019 with Botad Police Station for the offences punishable under Sections 302, 323, 504, 114 etc. of the IPC and under Section 135 of the G.P. Act.