RAHUL 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. 11191017220327 of 2022 registered with Gujarat University Police Station, Ahmedabad, for the offence under Ss. 302 , 143 , 144 , 147 , 148 , 149 , 323 , 324 , 325 and 326 of Indian Penal Code, 1860 and Sec. 135(1) of the G.P.Act.