ISRAKKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application preferred under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Code"), the applicant has prayed to release him on regular bail in connection with the offence registered as I-CR No.74/2019 with Ramol Police Station, Ahmedabad for the offences punishable under Sections 302 and 34 of the IPC and under Section 135(1) of the Gujarat Police Act.

(2.) The present application is heard through video conference. The present application has been filed subsequent to completion of investigation and filing of charge-sheet by the Investigating Officer.

(3.) The short facts arise from the record are as under: