AKRAM IMTIYAZBHAI AEHMADBHAI MEVATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. M. M. Ghasura, learned advocate states that he has received instructions to appear for and on behalf of the original complainant and sought permission to appear on behalf of the original complainant. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. M. M. Ghasura waives service of notice of rule for and on behalf of the original complainant.

(3.) The present bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11195034220391 of 2022 registered with Palanpur City (East) Police Station, District Banaskantha for the offence punishable under Ss. 307, 326, 325, 323, 506(2), 294(b) and 114 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.