SURESHBHAI @ SURYAKANT RANCHHODBHAI PANDOR 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.11188010200245 registered with Shamlaji Police Station, District: Aravalli for the offences under Sections 306 and 498-A of the Indian Penal Code.

(3.) Heard Mr. Vishal K. Anandjiwala, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.