PRAKASHBHAI RAVJIBHAI PARMAR 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.11215001200277/2020 registered with Anand Rural Police Station, District Anand for offence under Sections 323, 324, 325, 504, 302 and 114 of IPC and Section 135 of the Gujarat Police Act.

(3.) Heard Mr. Vishal Anandjiwala, learned counsel for the applicant and the learned APP through Video Conferencing.