NAINABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) Rule. Lfd. APP waives Rule for the Respondent State.

(3.) This successive bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11993004220366 of 2022 registered with Bhachau Police Station, Dist. Kachchh East Gandhidham, for the offence under Ss. 386, 389, 507 nad 120B of Indian Penal Code, 1860.