KISHORESINH LALSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. J. K. Shah waives service of Rule on behalf of the Respondent State.

(2.) The Applicant has filed this Application under Sec. 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR being C.R. No. 11191031230977/2023 registered with Shahibaug Police Station, District:Ahmedabad.

(3.) Heard learned Advocate Mr. N. M. Kapadia for the Applicant, learned APP, Mr. J. K. Shah for the Respondent ' State and Learned advocate Mr. R. M. Amin for the original complainant. He shall file his vakalatnama in the registry. The Registry shall accept the same.