SIDDHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I-C.R. No.40/2018 registered with Jasdan Police Station, Rajkot (Rural) for the offences punishable under Sections 302 , 34 and 114 of IPC read with Sections 25(1) (a) and 27 of Arms Act .

(2.) Heard learned Advocate Mr. Pratik Y. Jasani for the Applicant and learned APP Mr. Manan Mehta for the Respondent State through Video Conference.

(3.) Rule returnable forthwith. Learned APP waives service of Rule for the Respondent State of Gujarat. Submission of the Parties: