YUNUSBHAI UMARBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr. Mitesh Amin waives service of Rule on behalf of respondent - State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') with a prayer that the applicant be permitted to surrender before this Court and he may be taken into custody in view of the decision rendered by the Hon'ble Supreme Court in the case of Sundeep Kumar Bafna v. State of Maharashtra and Another, reported in (2014) 16 SCC 623 and thereafter the application for regular bail of the applicant be heard.

(3.) Heard learned advocate Mr. H.S. Tolia appearing for the applicant, learned Public Prosecutor Mr. Mitesh Amin for the respondent - State and learned advocate Mr. Minhaj Shaikh for the original complainant.