SURESHBHAIKALUBHAISOLANKI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor 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.IA?23 of 2019 registered with Nageshri Police Station for the offence under Sections 306 , 498(a) and 114 of the IPC.

(3.) Heard Shri D.K.Dave, learned counsel for the applicant and the learned Public Prosecutor through Video Conferencing.