ASHMATKHAN MUSTUFAKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(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-02 of 2021 with C.I.D. Crime, Vadodara Zone Police Station, Vadodara for the offences punishable under Sections 379, 447, 285, 120(B), 114 of IPC, under section 3 and 7 of the Prevention of Damage to Public Property Act and under section 15(1), 15(4), 16(a) of Petroleum and Minerals Pipelines Act.

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