HASAN GULZAR PATHAN 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 Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.I-11207002210744 of 2021 with Godhra Town 'B' Division Police Station, Panchmahal for the offences punishable under Ss. 406 , 420 , 414 , 465 , 467 , 468 , 471 , 482 , 486 , 488 , 201 , 114 and 120(B) of IPC.