RAMBARANSING CHHOTESING RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at I-C.R.No.11197005210784 of 2021 with Vadodara Taluka Police Station for the offences punishable under Ss. 307 , 323 , 324 , 325 and 114 of IPC.

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