VIJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present appeal is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11208045200098 of 2020 registered with Malaviyanagar Police Station, Rajkot for the offences under Sections 302, 452, 324, 323 and 114 of the Indian Penal Code and Section 3(2)(5) and 3(2)(5-A) of the Atrocity Amendment Act, 2015 and Section 135(1) of the G.P. Act.

(3.) Heard Mr. K.S. Chandrani, learned advocate for the appellant, Mr. Hardik Soni, learned APP for the respondent No.1 and Mr. Hardik Muchhala, learned advocate for the respondent No.2-defcacto complainant.