SUNILSING ARJUNSING @ TOFANSING SIKLIGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant-accused under section 439 of Criminal Procedure Code, 1973 for grant of regular bail.

(2.) The applicant-accused is charged with having committed offences under Sections 457, 380 and 114 of the Indian Penal Code, for which, FIR being IC. R.No.17/2017 has been lodged at Harani Police Station, Vadodara.

(3.) Heard learned advocate, Shri H.K. Patel for the applicant and learned APP Ms. Jirga Jhaveri for the respondent-State.