RANJITBHAI VIBHABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) 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.11208050221392 of 2022 registered with 'A' Division Police Station, Rajkot City, Dist. Rajkot City, for the offences punishable under Ss. 323 , 327 , 504 , 341 , 427 , 114 , 506(2) and 120B of the IPC and Sec. 135 of the Gujarat Police Act.

(3.) It is stated that Mr. Ruturaj Nanavati, learned advocate has instructions to appear for the original complainant and he may be permitted to file his Vakalatnama with the Registry. Permission is granted. Registry shall accept the same.