JAYESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent State.

(3.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R.No.11206043210394 of 2021 registered with Mehsana Taluka Police Station, District Mehsana for the offences under Sections 365, 427 and 143 of the Indian Penal Code, 1860.