VIJAY RAVJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Alka B. Vaniya, for Ms. Mayuri P. Chauhan learned counsel for the applicant and MS. Krina Calla, ld. APP for the State.

(2.) Rule. Learned APP waives service of Rule on behalf of respondent State.

(3.) The applicants, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seek regular bail in connection with the FIR being C.R. No. 11218006210574 of 2021 registered with Kirtimandir Police Station, Porbandar, for the offences punishable under Ss. 323 , 376 , 504 nad 114 of the IPC .