AVESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicants - Accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicants on Regular Bail in connection with I-C.R. No.11202008220611 of 2022 registered with City 'A' Division Police Station, District : Jamnagar for the offences punishable under Ss. 394, 504, 506(2) and 114 of the Indian Penal Code and Sec. 135 (1) of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Pratik Jasani for the Applicants and learned APP Ms. Jirga Jhaveri for the Respondent State.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.