AKASH DORILAL KASHYAP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11213042220063 of 2022 registered with Padadhari Police Station, Dist.

(3.) Rajkot Rural, for the offence under Ss.