ARJANBHAI DALABHAI KATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of respondent-State.

(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- 53 of 2018 registered with Santrampur Police Station, District: Mahisagar for the offence punishable under Sections 302 and 114 of the Indian Penal Code and Section 135 of the G.P. Act.

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State.