RAJUBHAI BHARIYABHAI NAYAKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicants and learned APP, for the respondent-State.

(2.) The applications are 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 - 11184008210195 of 2021 with Rangpur Police Station for the offences punishable under Sections 323, 354, 364, 342, 142, 143, 147, 148, 149, 504 of the IPC and u/s 67 of the I.T. Act.

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