SAGAR KESHAV BHISIKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) Rule. Ld. APP waives Rule for 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. 11210004221087 of 2022 registered with Amroli Police Station, Dist. Surat, for the offence under Ss. 379(A) (3) and 114 of the Indian Penal Code, 1860.