YUNUSBHAI MAJIDBHAI SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Bhunesh Rupera, learned advocate states that he has instructions to appear for and on behalf of original complainant and he will file his vakalatnama in the Registry. Registry is directed to accept the same. Mr. Bhunesh Rupera, learned advocate has placed on record the written objection on behalf of original complainant, same is taken on record.

(2.) Heard Mr. Ashish Dagli, learned advocate for the applicant, Mr. Manan Mehta, learned APP for the respondent State and Mr. Bhunesh Rupera, learned advocate for original complainant.

(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. 11198042220241 of 2022 registered with Palitana Town Police Station, Dist. Bhavnagar, for the offences punishable under Ss. 143, 147, 148, 323, 506(2), 120B, 341, 342, 427, 447, 448, 450, 451 and 395 of IPC read with Sec. 135 of GP Act.