LAWS(GJH)-2021-7-231

ARVINDBHAI RAVJIBHAI VAGHELA Vs. STATE OF GUJARAT

Decided On July 09, 2021
Arvindbhai Ravjibhai Vaghela Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent - State. Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(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.11203037210087 of 2021 with Manavadar Police Station, Junagadh for the offences punishable under Sections 498A, 306, 323 of IPC.

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