AMRUTBHAI OKHABHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicants and learned APP, for the respondent-State.

(2.) 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. 11208051213035 with Rajkot B Division Police Station for the offences punishable under Sections 498A, 306, 504, 114 of the IPC.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.