RAJESHBHAI 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. 11211010210075 of 2021 with Chuda Police Station for the offences punishable under Sections 326, 325, 323, 504, 506(2), 114 of the IPC and u/s 135 of the G.P. Act.