KANAIYALAL KAMALBHAI CHARAN 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-11191040203664 of 2020 registered with Sardarnagar Police Station, Ahmedabad city for the offences under Sections 288, 304, 337, 338 read with 114 of the Indian Penal Code.

(3.) Heard Mr. Darshan Varandani, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent.