RAKESHBHAI JAYANTIBHAI GAVIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No. 11822003220278 of 2022 registered with Vansda Police Station, District: Navsari for the offences punishable under Ss. 307, 504 and 506(2) the Indian Penal Code, 1860 (herein after referred to as "the IPC") and Sec. 135 of the G. P. Act.

(2.) Heard learned advocate Mr. Zubin Bharda for the applicant and learned APP Ms. Maithili Mehta for the respondent.

(3.) Rule. Learned APP waives service.