RAJABHAI GANESHBHAI GANDALIYA 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 through V.C.

(3.) 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.11211025210112 of 2021 with Joravarnagar Police Station for the offences punishable under Sections 307, 323, 324, 325, 326, 143, 147, 148 and 149 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.