YASIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(3.) 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.I-56 of 2019 registered with Lunavada Police Station, Dist. Mahisagar for the offence punishable under Ss. 454 , 457 , 380 and 114 of the Indian Penal Code.