VISHAL BHARATBHAI RAVAL (YOGI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11217006200720 of 2020 registered with Chanasma Police Station, Patan for the offences punishable under Sections 302, 201, 120B, 294(b), and 504 of the Indian Penal Code and 135 of the Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 05.11.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.