JOGAJI VANAJI CHAUHAN (RAJPUT) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State and learned advocate Mr.P.S.Champaneri waives service of notice of rule for and on behalf of the original complainant.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11195050200650 of 2020 registered with Tharad Police Station, District Banaskantha for the offences under Sections 307 , 294(b) , 506(2) and 114 of the Indian Penal Code, 1860 and under Section 25 (1-b)(a) of the Arms Act .