BHAVESHBHAI KHIMJIBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicants - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No. 11211016200107 of 2020 registered with Dhrangadhra Police Station, District Surendranagar for the offences punishable under Sections 307 , 323 , 504 , 506(2) and 114 of IPC and Section 135 of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Ashish M. Dagli for the Applicants and learned APP Mr. Chintan Dave for the Respondent State through Video Conference. Submission of the Parties:

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.