PRATAPJI KALAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, 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.11994010200020/2020 registered with Radhanpur Railway Police Station, District Banaskantha for offence under Sections 306, 506 and 114 of the IPC.

(3.) Heard learned counsel for the applicants and the learned APP through Video Conferencing.