SIRAJSA HAMIDSA RAFAI 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.11213010220397 of 2022 registered with Dhoraji Police Station, Dist. Rajkot for the offence punishable under Ss. 323, 325, 326, 504 , 506(2), 143, 147, 148, 419 and 114 of the IPC and Sec. 135 of the G.P.Act.