JUMA AMAD HINGORJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule . Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11993005200601 of 2020 registered with Aadesar Police Station, District: Kuchchh (East) Gandhidham for the offences under Sections 302, 143, 144, 147, 148, 149 and 34 of the Indian Penal Code and Section 135 of G.P. Act.

(3.) Heard Mr. M.R. Molavi, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.