BHARVAD SHAILESHBHAI SHANKARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicants and learned APP for the respondent - State through video conferencing. With the consent of learned advocates for the respective parties, matter is taken up for final hearing today.

(2.) Rule. Mr. Ronak Raval, learned APP waives service of notice of rule on behalf of respondent State.

(3.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 302 , 307 , 326 , 324 , 325 , 323 , 504 , 506(2) , 143 , 137 , 148 , 149 , 120B , 427 , 429 and 34 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act and Section 11(L) of Animal Cruelty Act for which FIR came to be registered at C.R. No. I-132 of 2019 with Radhanpur Police Station.