AGGARWAL RAJUBHAI LAXMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(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.I-11196016201511 of 2020 with Makarpura Police Station, Vadodara for the offences punishable under Sections 143, 147, 148, 149, 307, 294(b) and 34 of IPC and under section 135 of GP Act.

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