DINESHBHAI FAKIRBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecution waives service of notice of Rule on behalf of the respondent-State.

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

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11215038200195 of 2020 with Vasad Police Station, District Anand for the offences punishable under Sections 304 , 201 , 114 of the Indian Penal Code, 1860 ( IPC ).