SIDDHARTH HASMUKHBHAI CHUDASAMA 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 applicant and learned APP, for the respondent-State through V.C.

(3.) 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.11208051212476 of 2021 with Rajkot B- Division Police Station for the offences punishable under Ss. 326 , 325 , 323 , 504 and 114 of IPC and under Sec. 135(1) of GP Act.