BHAVESHBHAI KANUBHAI LUVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of 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.11193009210347 of 2021 with Bagsara Police Station for the offences punishable under Section 306 of the Indian Penal Code.

(3.) The short facts of the case run thus: