PRAGNESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicants - Accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicants on Regular Bail in connection with C.R. No. 11213022211164 registered with Jetpur City Police Station, District Rajkot (Rural) for the offences punishable under Ss. 454 , 457 , 380 and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Viral J. Vyas for the Applicants and learned APP Ms. Monali Bhatt for the Respondent State.

(3.) Rule. Learned APP waives service of notice of Rule on behalf of the Respondent State of Gujarat.