VEJA PARBAT BHUTIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Manisha Lavkumar waives service of rule for the Respondent-State.

(2.) The present application has been filed bv the Applicant original accused for grant of regular bail under Section 439 of the Code of Criminal Procedure which is a successive bail application.

(3.) The Applicant accused is charged with having committed offence under Section 302 of IPC for which FIR, being C.R. No. I-170/2005, has been registered with Kamlabaug Station, Porbandar.