KUSH KALUBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11191020210573 of 2021 registered with Vastrapur Police Station, District: Ahmedabad City for the offences punishable under Sections 394, 325, 385, 323, 294(b), 506(1) and 114 of the Indian Penal Code, 1860 (herein after referred to as "the IPC") and Section 135 of the Gujarat Police Act.

(2.) Heard learned advocate Mr. Rahul Dholakia for the applicant and learned APP Ms. Monali Bhatt for the respondent - State.

(3.) Rule. Learned APP waives service.