HUSSAINSHA KALUSHA DIVAN 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.11209056201004 of 2020 registered with Himmatnagar 'B' Division Police Station, District: Sabarkantha for the offences under Sections 307, 323, 143, 148, 149, 120(B) and 506(2) of the Indian Penal Code and Section 135 of the G.P. Act.

(3.) Heard Mr. Arbaazkhan A. Pathan, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.