SATISHBHAI DHARMABHAI MAKWANA (KOLI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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.11993015200094/2020 registered with Balasar Police Station, District Kutch East - Gandhidham for offence under Sections 302, 323, 147, 143, 148 and 149 of IPC and Section 135 of the Gujarat Police Act.

(3.) Heard Mr. Darshan Varandani, learned counsel for the applicant and the learned APP through Video Conferencing.