NILESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11191038210412/2021 with Vatva Police Station for the offences punishable under Sections 491, 465, 468, 469, 470,471, 269, 270 of the IPC and u/s 30,33 of the Gujarat Medical Practitioner Act.