AJAY SUKNANDAN PARIHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

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

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11192008210096 of 2021 with Bavla Police Station for the offences punishable under Sections 380, 457, 454, 411 and 114 of the Indian Penal Code