BHARATBHAI NATHABHAI SORANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11208037230209 of 2023 registered with Kuwadava Road Police Station, Rajkot for the offences punishable under Ss. 323, 325, 326, 120B, 506(2), 394, 395 and 397 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(3.) Heard learned advocate Mr.Ashish M. Dagli, appearing on behalf of the applicants, learned advocate Ms.Amruta A. Bharadwaj, appearing for the learned advocate Mr.K.S.Chandrani, for the original complainant and Learned Additional Public Prosecutor Mr.Manan Mehta, for the respondent ' State.