NARENDRABHAI GYANCHANDBHAI PANDYA 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. I - 11191004210732 of 2021 with Amraiwadi Police Station for the offences punishable under Sections 406, 419, 337,114, 304 of the IPC and u/s 30 of the Medical Practice Act.

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