FALJIBHAI JETHABHAI MAJIRANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent - State.

(2.) RULE. Learned APP waives service of notice of rule for and on behalf of the respondent - State.

(3.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No. 11195035210582 of 2021 with Palanpur Police Station, District - Banaskantha for the offence punishable under Ss. 302, 498 (A) and 201 of the Indian Penal Code .