THAKOR RAVIKUMAR ARVINDBHAI 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. 11187002210163 of 2021 with Balasinor Police Station for the offences punishable under Sections 143, 147, 148, 307, 504, 506(2) of the IPC and u/s 135 of the G.P. Act.