LALJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicants does not press this application qua applicant No.3-Lalabhai Mohanbhai Bharvad. The application stands disposed of as not pressed qua the applicant No.3, with a liberty to file a fresh before the concerned Trial Court. Rule is discharged.

(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-100 of 2019 with Nadiad Town Police Station, Kheda, for the offence punishable under Sections 143, 147, 148, 149, 341, 307, 323, 324, 504, 506(2), 120(B), 427 of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.