SUGRA HUSEN ISMAIL GODHARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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 the Applicant on Regular Bail in connection with FIR being C.R. No. 11207076240397 of 2024 registered with Vejalpur Police Station. Panchmahal.

(3.) Heard learned Advocate for the Applicant and learned APP for the Respondent - State.