HANSABEN GHUSABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent State. By consent, Rule is fixed forthwith.

(2.) The applicants, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seek regular bail in connection with the FIR being C.R. No.11213022220498 of 2022 registered with Jetpur City Police Station, Dist. Rajkot Rural, for the offences punishable under Sec. 143 , 147 , 149 , 323 , 324 , 326 , 504 , 506(2) , 342 and 365 of the IPC.

(3.) Ms. Esha Bhavsar, learned advocate states that she has instructions to appear for the original complainant and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.