KANUBHAI PETHABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11207002220054 of 2022 with Godhra 'B' Division Police Station, District Panchmahals for the offences punishable under Ss. 406 , 420 , 504 , 507 and 506(2) of the Indian Penal Code, 1860.

(3.) The brief facts of the case are as under:-