ZALA PRAHELADSAND @ POPATSANG MERUJI 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.I-316 of 2020 registered with Becharaji Police Station for the offence punishable under Sections 302, 201 and 114 of IPC.

(3.) Heard Mr. Yogendra Thakore, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State through video conferencing.