SABIRKHAN AFAKKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at I-C.R.No.11191007210559 of 2021 with Bapunagar Police Station, Ahmedabad for the offences punishable under Ss. 302 , 323 , 294(B) , 114 of IPC and under Sec. 135(1) of GP Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.