MAHESHBHAI MANUBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of noticeof rule on behalf of respondent - State.

(2.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I-C.R. No.37 of 2019 registered with Mangrol Police Station, District Junagadh for the offences punishable under Sections 457 , 380 and 114 of IPC.

(3.) Heard learned Advocate Mr.Kirtidev R. Dave for the applicant and Mr.Mitesh Amin,learned Public Prosecutor for the respondent No.1 - State.