KARAN VIJAYBHAI TANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of present application preferred under Sec. 102 of the Juvenile Justice (Care & Protection of Children) Act , 2015 as well as under Ss. 397 and 401 of Cr.P.C., the applicant prayed to release him on regular bail in connection with the FIR being C.R. No.11203003210030 of 2021 registered with Bhavnath Police Station, Junagadh for the offence punishable under Ss. 279 , 304 , 337 and 338 of the Indian Penal Code and Ss. 184 , 177 and 143 (3) of M.V. Act .

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