KALU SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.I-6 of 2018 with Udhyognagar Police Station for the offences punishable under Ss. 323 , 324 , 392 , 394 , 120-B and 114 of the IPC and under Sec. 135 of GP Act.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C. and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-