SANJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Manan Mehta, 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 No.11217020201337 of 2020 'B' Division Police Station, Patan City for the offence punishable under Sections 307, 323, 326, 504, 294(b) and 114 of Ipc and Section 135 of GP Act.

(3.) Heard Mr. Dwijen Joshi, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the respondent-State through video conferencing.