BHARATBHAI VAKHATARAM VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In view of the disposal of Criminal Misc. Application No.1 of 2022 in Criminal Misc. Application No.5081 of 2022 for recalling, whereby the order dtd. 21/9/2022 passed in Criminal Misc. Application No.5081 of 2022 was recalled, therefore, learned advocate Mr.Vora for the applicant does not press the Note of Speaking to Minutes. Accordingly, Note for Speaking to Minutes stands disposed of. Mr.Mahendra Vora, learned advocate for the applicant has tendered Draft Amendment. The same is taken on record. Draft Amendment is allowed. Necessary Amendment be carried out forthwith.

(2.) Heard learned advocate Mr.Mahendra U. Vora for the applicant and learned Additional Public Prosecutor Mr.Manan Mehta for the respondent - State.

(3.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being C.R.No.I-11195050210611 of 2021 registered with Tharad Police Station, District Banaskhantha punishable under Ss. 302 , 364 , 384 , 342 , 34 & 120B of the Indian Penal Code.