TEJABHAI KANABHAI BHARWAD 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.-I No.152 of 2018 registered with Valsad Police Station, Valsad for the offences punishable under Sections 394 and 114 of the Indian Penal Code.

(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 Conference.