ROHIT 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. 11210012200241 of 2020 with Chokbazar Police Station, Surat for the offences punishable under Sections 302, 143, 147, 148, 149, 120B and 452 of the IPC and u/s 135(1) of the G.P. Act.