BRIJESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.J.K.Shah, 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-62 of 2019 registered with Odhav Police Station for offence under Sections 307 , 294(KH) , 506(2) and 114 of the IPC.

(3.) Heard learned counsel for the applicant and the learned Additional Public Prosecutor through Video Conferencing.