BRIJESH BABUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for bail in connection with the I-CR No.161 of 2017 registered with Vadaj Police Station, Ahmedabad for the offence punishable under Sections 354(a) (2) and 456 of the Indian Penal Code.