SAMATH ISUBBHAI BLOCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Mitul Acharya, learned advocate appearing for the applicant states that the correct name of the applicant is Samad Isubbhai Bloch instead of Samath Isubbhai Bloch mentioned in the cause title of the application. Registry is hereby directed to correct the name of the applicant as Samad Isubbhai Bloch and issue writ in the correct name only.

(2.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C. R. No.11203037200044 of 2020 registered with Manavadar Police Station, Dist. Junagadh for the offences punishable under Sections 307 , 324 , 323 , 143 , 147 , 148 , 149 and 427 of the Indian Penal Code and Section 25 (1-b) (a) of the Arms Act and Section 135 of the Gujarat Police Act.