THAKOR JASVANTJI 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. and learned Advocate Mr.Urvesh Prajapati appearing for the complainant.

(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.11206043210394 of 2021 with Mehsana Taluka Police Station for the offences punishable under Sections 365, 427, 143, 364(a), 452, 147, 149, 323, 504, 506(2) and 120-B of the Indian Penal Code and under Section 135 of the Gujarat Police Act.