KANUBHAI VISABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By this regular bail application filed under Sec. 439 of the Code of Criminal Procedure, the applicant is seeking regular bail in connection with the FIR being CR. No. 11198042201081 of 2020, registered with Palitana Town Police Station, Dist.: Bhavnagar for the offences punishable under Ss. 465 , 468 , 467 , 471 , 120B of IPC.

(3.) The applicant had filed Special Leave to Appeal (Cri.) No. 5255 of 2022 before the Apex Court, inter-alia challenging the order dtd. 18/4/2022 in Criminal Misc. Application No. 4144 of 2022 passed by the co-ordinate Bench of this Court, which reads thus, : " We are not inclined to entertain the Special Leave Petition. The Special Leave Petition is dismissed.