SHAKTABHAI NARANBHAI MUNDHVA (BHARWAD) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.I-11211005220002 of 2022 registered with the Patdi Police Station, Surendranagar of the offence punishable under Ss. 302, 143, 147, 148 and 149 of the IPC and Sec. 135 of the Gujarat Police Act.

(3.) Facts in brief giving rise to the filing of the present application are as under;