NATHUBHAI DUDABHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11208050220900 of 2022 registered with **["A" Division Police Station, Dist. Rajkot city], for the offences punishable under Ss. 306 and 114 of the IPC.

(2.) This Court has heard learned senior counsel Mr. N.D. Nanavaty, assisted by Mr. Yash Nanavaty, learned advocate for the applicant, Mr. Ashish Dagli, learned counsel appearing for the original complainant and Mr. Manan Mehta, learned APP for the respondent State.

(3.) Rule. Learned counsel for the respective parties waives service of Rule on behalf of respondents.