KULDIPSINH KARANSINH VAGHELA 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 Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11216007210276/2021 with Gandhinagar Sector 21 Police Station for the offences punishable under Sections 395, 341, 427, 120(b) of the IPC and u/s 135 of the G.P. Act.

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