NISHIT RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N.D. Nanavaty, Sr. counsel assisted by Mr. Yash Nanavaty, for the applicant, Mr. P.P. Majmudar, counsel appearing for the original informant and Mr. Manan Mehta, learned APP for the respondent State.

(2.) An affidavit filed by the complainant is ordered to be taken on record.

(3.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11196037220313 of 2022 registered with Lakshmipura Police Station, Dist. Vadodara, for the offences punishable under Ss. 279 , 304 , 338, 427 of IPC and Ss. 177 and 184 of M.V. Act and Sec. 3 of the Prevention of Damage to Public Property Act.