DINESHKUMAR MANILAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Shah, learned APP waives service of notice of rule on behalf of the respondent - State.

(2.) This is successive bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 r.w.s. 482 of the Cr.P.C . for regular bail after filing of the charge-sheet in connection with I-C.R. no.11191017220419 of 2022 registered with Gujarat University Police Station, Ahmedabad on 14 th September, 2022 in Criminal Case no.111314 of 2022.

(3.) Heard Ms. Hetvi H. Sancheti, learned advocate for the applicant and Mr. Shah, learned APP for the respondent - State.