IRFANBHAI YUSUFBHAI SAFIYA 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-11202013200114 of 2020 registered with Shedhvadala Police Station, District: Jamnagar for the offences under Sections 302, 307, 328, 325, 324, 143, 144, 147, 148, 149 of the Indian Penal Code and Section 25(1B)A of Arms Act and Section 135(1) of G.P.Act.

(3.) Heard Mr. P.B. Khandheria, learned advocate for the applicant, Ms. Maithili Mehta, learned APP for the respondent No.1 and Ms. Shivangi D. Vyas, learned advocate for respondent No.2-complainant.