YASARBHAI AHEMADBHAI GHANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11191048211344 of 2021 with Sarkhej Police Station for the offences punishable under Ss. 366 and 506(2) of IPC and under Sec. 4 of the Gujarat Freedom of Religion (Amendment) Act, 2021.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State and learned Advocate appearing for the complainant and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-