HARESHBHAI SANKERBHAI VANZARA 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-11209041210366 with Prantij Police Station for the offences punishable under Sections 279, 307, 323 of IPC and under section 177 and 184 of Motor Vehicle Act.

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