HARISINH @ KANUBHAI UDESINH SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short), for regular bail in connection with FIR being C.R.No.I-97 of 2017 registered with Nadiad Rural Police Station, District Kheda for offence under Sections 143 , 147 , 148 , 149 , 307 , 325 , 324 , 323 , 435 , 436 , 427 , 504 , 506(2) of the Indian Penal Code.

(3.) Heard learned advocate Mr.Shushil Shukla for the applicant and learned APP Mr. Ronak Raval for the respondent - State.