VIJAYBHAI MANSUKHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No.11824001211106 of 2021 registered with Vyara Police Station, District Tapi, for the offences punishable under Sec. 302, 307, 120(B) of the IPC.

(2.) Heard learned Mr. B. M. Mangukiya for the applicant and Mr. J. K. Shah, learned APP for the respondent-State.

(3.) Brief facts leading to filing of present application are that: