MAKSUD HANIFBHAI MOGAL 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 applicants 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.11193009210318 of 2021 with Bagsara Police Station for the offences punishable under Sections 323, 324, 326, 143, 147, 148, 149, 504, 506(2) and 114 of the IPC and under Section 135(1) of GP Act.