RAMESHBHAI @ BHAGAT RANABHAI GARAIYA 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. No.11208055200221 of 2020 registered with DCB Police Station, Rajkot City for the offences punishable under Sections 307, 325, 337, 427 and 186 of IPC, under section 134, 184 and 177 of M.V.Act and under section 65(e), 98(2) and 116(b) of the Prohibition Act.

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