JAMALBHAI BACHUBHAI MAHIDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Lakhani, learned counsel for the applicant, Mr. Mehta, learned APP for the Respondent State and Mr. Y.V. Vaghela, learned counsel for the original complaint..

(2.) Rule. Mr. Mehta, learned Additional Public Prosecutor waives service of Rule on behalf of the Respondent State.

(3.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11193053220330 of 2022 registered with Savarkundla Police Station, Amreli, for the offence under Ss. 307 , 326 , 324 , 323 , 504 , 506(2) and 34 of the Indian Penal Code.