SHIVABHAI SANGRAMBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicants, learned advocate for the original complainant and learned APP for the respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11204047210276 of 2021 with Nadiad West Police Station for the offences punishable under Ss. 307 , 143 , 147 , 148 , 149 , 326 , 324 , 323 , 337 , 405 , 506(2) , 427 of the IPC, u/s 3 of the Epidemic Act and u/s 51 of the Disaster Management Act .

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.