CHOTU UDAYKARAN AHIVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with C.R. No.11213091200637 of 2020 registered with Shapar Veraval Police Station, Rajkot (Rural) for the offences punishable under Sections 143 , 147 , 148 , 325 , 332 , 337 , 307 , 395 , 427 , 431 , 188 and 269 of Indian Penal Code and under Section 144 of the Criminal Procedure Code and Section 3(2) of Gujarat Anti-Social Activity Act,1985.

(2.) Heard learned Advocate Mr. Ronith Joy for learned Advocate Mr A.J. Yagnik for the Applicant and learned APP Mr. H.K. Patel for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of notice of Rule on behalf of the Respondent - State of Gujarat.