SAMIRBHAI CHANDMIYA SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Minhaj M. Shaikh, learned advocate states that he has received instructions to appear for and on behalf of the original complainant and sought permission to appear on behalf of the original complainant. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry forthwith. Registry shall accept the same.

(2.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent- State and learned advocate Mr. Minhaj Shaikh waives service of notice of rule for and on behalf of the original complainant.

(3.) The present bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being I-C.R.No. 11198053220270 of 2022 registered with Talaja Police Station, District Bhavnagar for the offence punishable under Ss. 302, 326, 325, 323, 143, 147, 148, 149, 34 and 201 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.