RATANNATH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. C.M. Shah, 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 applicants for regular bail in connection with an FIR being No.11193004210257 of 2021 registered with Amreli Rural Police Station, for the offences under Sections 386, 120-B and 508 of the Indian Penal Code.

(3.) Heard Mr. Chintan Popat, learned advocate for the applicants and Ms. C.M. Shah, learned APP for the respondent State.