KIRITBHAI KANJIBHAI KHETANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mrs.Rekha Kapadia for the applicant and learned APP Mr.Raval for the respondent State.

(2.) Issue Rule returnable forthwith. Learned APP waives service of Rule for the respondent State.

(3.) By way of this application, filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant, who has been arraigned as an accused and arrested in connection with F.I.R. registered as C.R. No.11202009220578 of 2022 with City "B" Division Police Station, Jamnagar on 14/4/2022 for the offences punishable under Ss. 376(2) and 506(2) of the Indian Penal Code, prays for being released on regular bail.