BINDOSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicants 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 A C.R. No.11191037210397/2021 with Odhav Police Station for the offences punishable under Sections 302, 325, 324, 323, 294(B), 114 of the IPC and u/s 135(1) of the G.P. Act.