RAMESHBHAI BHANABHAI RATHOD 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.11198007200008 of 2020 registered with Bagdana Police Station, Dist. Bhavnagar for the offences punishable under Sections 302, 201 and 114 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 02.12.2020.

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