PRADYUMANSINH ABHAYSINH CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for 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 FIR being C.R.NO. 11208035240145 of 2024 registered with Gandhigram Police Station, Rajkot.

(3.) Learned Advocate Mr.Jani appearing on behalf of the applicant submits that though the main offence is bailable and the settlement is arrived between the parties as well as considering the allegations made in the application, it transpires that prima facie case is made out to grant the bail.