YUNUS DAUDBHAI MIYAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As observed in the earlier order dated 07.06.2021, the present application was confined only to applicant No.1 since the applicant No. 2 is arrested.

(2.) Heard the learned advocates for the respective parties by video conferencing.

(3.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No. 11199056210063 of 2021 registered with Vagra Police Station, District: Bharuch, for the offences under Sections 323, 354A, 394, 448, 504, 506(2) and 114 of the Indian Penal Code, 1860 ( for short "IPC").