MADHAJI DHULAJI THAKOR 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 at C.R.No.I-11206043210356 of 2021 with Mahesana Taluka Police Station, Mahesana for the offences punishable under Sections 324, 326, 504, 506(2) and 114 of IPC and under section 135 of G.P.Act.

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