JAGDISHBHAI BHAGWANBHAI SOLANKI 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.11186007200793 of 2020 registered with Talala Police Station, Gir Somnath for offence under Sections 302, 504, 506(2), 403 and 114 of the IPC along with section 135 of the Gujarat Police Act, 1951.

(3.) Heard Shri Dipak Dave, learned counsel for the applicant and Shri Dharmesh Devnani, learned APP for the State through video conferencing.