DIPAKBHAI SOMABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor 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-66 of 2019 registered with City Police Station, Vadodara for the offence under Sections 307 , 114 , 302 , 120B and 201 of IPC and Section 135 of the Gujarat Police Act.

(3.) Heard Shri Ashish Dagli, learned counsel for the applicant and the learned Public Prosecutor through Video Conferencing.