SHERUSINGH CHHATRASINGH 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 Sudhansu Patel for learned advocate, Ms. Subhadra Patel for the applicant and learned APP Ms. Jirga Jhaveri for the respondent-State.