LAWS(GJH)-2023-4-1035

CHAUHAN IMTIYAZMIYA SUJATMIYA LAZAMIYA Vs. STATE OF GUJARAT

Decided On April 21, 2023
Chauhan Imtiyazmiya Sujatmiya Lazamiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP waive service of rule for the Respondent-State.

(2.) This is the fourth successive application for regular bail filed by the applicant, under Sec. 439 of the Code of Criminal Procedure, 1973 ('the Code, in brief), seeking regular bail in connection with the FIR, being I-C.R. No. 78 of 2018, registered with Nandasan Police Station, District: Mehsana, for the offence punishable under Ss. 302 , 307 , 324 , 143 , 147 , 148 , 149 of the Indian Penal Code, 1860, and Sec. 135 of the Gujarat Police Act.

(3.) Heard, learned Advocate, Ms. Solanki, appearing for the applicant and learned APP, Mr. Raval, appearing for the Respondent-State.