GALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, learned APP waives service of Rule for the 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 C.R.No.11204041200058/2020 registered with Mahemdabad Police Station, District Kheda for offence under Sections 302, 323, 504, 452 and 114 of the IPC.

(3.) Heard Mr. Vaibhav Sheth, learned counsel for the applicant and the learned APP through Video Conferencing.