KULDEEPSINH RAJUBHA SOLANKI 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.I-11192017200222 of 2021 with Detroj Police Station, Ahmedabad Rural for the offences punishable under Sections 302, 201, 364, 120B and 114 of IPC.

(3.) Facts of the case are as under :-