CHHATANI DINESH PRAKASHLALBHAI 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.11191046201646 of 2020 with Airport Police Station, Ahmedabad for the offences punishable under Sections 323, 324, 294(b), 337, 143, 147 and 307 of IPC.

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