RUDABHAI KARMANBHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Apurva Jani has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry. He has also tendered an affidavit-in-reply. The same is taken on record.

(2.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11218015200597 of 2020 registered with Ranavav Police Station, District Porbandar, for offence under Sections 143 , 147 , 148 , 149 , 436 , 447 , 504 , 294(b) and 427 of the Indian Penal Code and Section 135 of the Gujarat Police Act.