LAWS(GJH)-2022-5-541

NADEEM SHAH NASIR SHAH Vs. STATE OF GUJARAT

Decided On May 11, 2022
Nadeem Shah Nasir Shah Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as CR-I/11210048220247 /2022 with UMRA POLICE STATION - SURAT DISTRICT for the offence punishable under Ss. 379(A)(3) and 114 of the Indian Penal Code, 1860.