RATHVA NAYKABHAI KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, 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.I-35/2019 registered with Rangpur Police Station, District Chhota Udepur for offence under Sections 498A, 306 and 114 of IPC.

(3.) Heard Mr. A.V.Nair, learned counsel for the applicant and the learned APP through Video Conferencing.