MAMAD HUSSAIN RAHEEMSHAH SHEIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Maheta, learned APP for the respondent- State as well as Mr. A.A. Zabuawala, learned advocate for the original complainant waive service of notice of Rule on behalf of respective respondents. By consent, Rule is fixed forthwith.

(2.) 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.11205044220040 of 2022 registered with Paddhar Police Station, Dist. Kutch West-Bhuj, for the offences punishable under Ss. 302 , 307 , 143 , 147 , 148 , 149 , 427 , 201 and 294(b) of the IPC and Sec. 135 of the Gujarat Police Act.

(3.) The brief facts giving rise to filing of present application are that: