ZALA FATEHSINH GAMBHIRSINH 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.

(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.11206043210300 of 2021 with Mahesana Taluka Police Station for the offences punishable under Sections 399, 400, 402 and 120-B of IPC and under Sections 25(1-b)a and 29 of Arms Act and under Section 135 of GP Act.