DIWANIMRANHUSSAINBHAI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Shri D.M.Devnani, learned Additional 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.11197025200184 of 2020 registered with Karjan Police Station, District Vadodara for offence under Sections 279 , 337 and 304 of IPC.

(3.) Heard Shri N.K.Majmudar, learned counsel for the applicant and the learned Additional Public Prosecutor through Video Conferencing.