ARJANBHAI MANABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11198007200046 of 2020 registered with Bagdana Police Station, Bhavnagar for the offence punishable under Sections 376 , 323 , 504 , 506(2) of the Indian Penal Code.