DINESHBHAI DHANSUKHBHAI JARVARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive regular bail application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure, 1973 ('for short 'the Code') for enlarging the applicant on regular bail in connection with FIR being C.R. No. 11211025210532 of 2021, registered with Joravarnagar Police Station, District - Surendranagar for the offences punishable under Ss. 326 , 325 , 323 , 504 , 506(2) and 114 of the Indian Penal Code, 1860 and under sec. 135 of the G. P. Act.

(2.) Heard learned Advocate Mr. A.R. Shah for the applicant and learned APP Ms. Maithili Mehta for the respondent - State.

(3.) Rule. Learned APP Ms. Maithili Mehta waives service of rule for the respondent - State.