GOPAL @ RAVAN NANABHAI RAJPUT 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. registered as C.R.No.-Part A-11210047201918 of 2020 with Udhna Police Station, Surat for the offences punishable under Sections 143, 144, 146, 147, 149, 323, 307 and 12B of IPC and under section 135(1)(3) of the G.P.Act.

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