POPAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the applicant has prayed to release him pending trial in connection with the FIR bearing I C.R. No.I - 200 of 2019 registered with Pandesara Police Station, Surat the the offences punishable under Sections 302 and 504 of the Indian Penal Code and Section 135 of the Gujarat Police Act. The present application is heard through Video Conferencing.

(2.) In response to the notice issued by this Court, learned APP has appeared for the respondent - State and has supplied the papers of charge-sheet and has opposed grant of any relief in favour of the applicant.

(3.) The short facts arise from the record are as under :-