SAUMIL MUKESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11191064210150 of 2021 registered with "N" Traffic Police Station, Ahmedabad City for the offences under Ss. 304A , 279 , 337 and 427 of the Indian Penal Code, 1860 and under Ss. 117 and 184 of the Motor Vehicles Act.