SHILPABEN 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 applicants and learned APP, for the respondent-State.

(3.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11204028210069 of 2021 with Kapadwanj Rural Police Station for the offences punishable under Ss. 302 , 143 , 147 , 148 , 149 , 323 and 504 of IPC.