DIVYESHBHAI BHAGVANJIBHAI HAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicants on Regular Bail in connection with C. R. No. 11189006220295 of 2022 registered with Tankara Police Station, District: Morbi for the offences punishable under Ss. 379(b) and 114 of the Indian Penal Code, 1860 (herein after referred to as "the IPC")

(2.) Heard learned advocate Mr. Ashish M. Dagli for the applicants and learned APP Mr. Manan Mehta for the respondent - State.

(3.) Rule. Learned APP waives service.