CHIRAG @ BAKALI RAJESHBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(3.) 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. I - 244 of 2016 with Bhaktinagar Police Station for the offences punishable under Ss. 307, 326, 324, 427, 504, 450, 34 of the IPC and u/s 135(1) of the G.P. Act.