NAZIRMIYA HUSAINMIYA MALIK, 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.11204021200222 of 2020 registered with Dakor Police Station, District : Kheda for the offences punishable under Sections 332 , 337 , 323 , 143 , 147 , 504 , 506(2) and 107 of the Indian Penal Code.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicants and the learned Additional Public Proecutor through Video Conferencing.