WASIM NASIMKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-C.R. No.56 of 2019 registered with Dhrangadhra Police Station, for offence under Sections 323 , 324 , 326 , 294(KH) of the Indian Penal Code.

(3.) Heard Mr.Nisarg H. Vyas, learned advocate for the applicant and Mr.Mitesh Amin, learned Public Prosecutor for the respondent - State.