MANISH GELABHAI MUNDHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant - Manish Gelabhai Mundhava has filed this Application under Sec. 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR being I-C.R. No. 11208002230088/2023 registered with Aajidam Police Station, Rajkot City for the offences punishable under Ss. 325, 323, 504, 326, 452, 427, 506(2) of the Indian Penal Code and under Sec. 135 of G.P. Act.

(2.) Heard learned Advocate Mr. Ashish M. Dagli for the Applicant and learned APP Ms. Uirga Jhaveri for the Respondent - State.

(3.) Learned Advocate for the Applicant / Accused has submitted that initially the FIR was lodged for the offences under Ss. 325 and other allied offences. Subsequently, the offence punishable under Sec. 326 was added to the FIR. The investigation is over and the charge sheet is also filed.