MANSUKHBHAI NANJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State and learned advocate Mr. J.S. Adeshra waives service of notice of rule for and on behalf of the respondent No.2-original complainant.

(2.) The present successive application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.Part-A-11822015230772 of 2023 registered with the Jalalpore Police Station, Navsari of the offence punishable under Ss. 465, 467, 468, 471, 201 and 120(B) of the IPC.

(3.) The broad facts and events as discernible from the record may be stated as under: