RAVIPRATAPSINGH RAMESHSINGH TOMAR 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.11210015210004 of 2021 with DCB Police Station, Surat City for the offences punishable under Sections 399, 400, 402 and 120(B) of IPC, under section 25(1-a) of the Arms Act and under section 135(1) of G.P.Act.

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