DILIPBHAI JIVRAJBHAI KORAT 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 I-C.R.No.11208053211150 of 2021 with Rajkot Taluka Police Station for the offences punishable under Sections 306, 406, 387, 120(B) and 114 of IPC.

(3.) Facts of the case is as under :-