BABLU SHREE HARIPRASAD YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11210056200607 of 2020 registered with Dindoli Police Station, District : Surat for the offences punishable under Sections 306 , 498(A) and 114 of the Indian Penal Code and Sections 4 and 5 of the D.V.Act.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicants and the learned Additional Public Proecutor through Video Conferencing.