BHUPATBHAI LALJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

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

(3.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11211035210340/2021 with Muli Police Station for the offences punishable under Ss. 143, 147, 148, 149, 307, 427, 447, 504, 506(2) of the IPC and u/s 25(1), 25(1)(b)(a) of the Arms, so also u/s 135 of the G.P. Act.