RIZWAN AHMED BHAIJAMAL 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.I-11207002210427 of 2021 with Godhra 'B' Division Police Station, Panchmahal for the offences punishable under Sections 406 and 406(2) of IPC and section 53 of Disaster Management Act.