KETANBHAI GATORBHAI KANOTARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(2.) 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. 11211040220002 of 2022 registered with Panshina Police Station, Dist. Surendranagar for the offence punishable under Ss. 498A & 306 of the Indian Penal Code.

(3.) Mr.Vicky Mehta, learned advocate for the applicant has urged the following contentions: