HASIM SABBIR SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11210055220275 of 2022 registered with Salabatpura Police Station, District: Surat for the offences punishable under Ss. 323, 324, 326, 504, 506(2) and 114 of the Indian Penal Code, 1860 (herein after referred to as "the IPC") and Sec. 135 (1) of the Gujarat Police Act.

(2.) Heard learned advocate Mr. Kishan Daiya for the applicant and learned APP Mr. Manan Mehta for the respondent - State.

(3.) Rule. Learned APP waives service.