BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(2.) 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 I-C.R. No.11203030220255/2022 registered with Keshod Police Station, Junagadh for the offences punishable under Ss. 307, 143, 147, 148, 149, 294 (b), 337 and 323 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(3.) Heard learned Advocate Ms. Avnika Panchal for the Applicant and learned APP Ms. Maithili Mehta for the Respondent State.