MAHESHBHAI RUDABHAI BAMANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicants - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with C.R. No. 11186004200084 of 2020 registered with Prabhas Patan Police Station, District Gir- Somnath for the offences punishable under Sections 302 , 326 , 323 , 143 , 147 , 148 , 149 , 120B 114 of the of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Denish Mavadhiya for the Applicants and learned APP Ms. Shruti Pathak for the Respondent State through Video Conference.

(3.) RULE. Learned APP Ms. Shruti Pathak waives service of notice of rule on behalf of respondent-State of Gujarat.