SOKATBHAI NURMAHAMMAD CHHATBHA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicants 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. 11199034210072 of 2021 with Kavi Police Station for the offences punishable under Sections 323, 325, 326, 504, 506(2) and 114 of the IPC and u/s 135 of the G.P. Act.

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