(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.
(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.
(3.) 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.11193050210499 of 2021 with Rajula Police Station for the offences punishable under Sections 323, 326, 354, 354A(2), 504, 506(2) and 114 of the Indian Penal Code.