BHAVNABEN 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.11211040210029 of 2021 with Panshina Police Station, Surendranagar for the offences punishable under Sections 363, 366, 376(2)(J), 376(3) of IPC and section 3(1), 4, 17 of POSCO Act.