BHAGIRATBHAI SHANTUBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dagli for the applicant and learned A.P.P. for the respondent - State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 112070200062 of 2020 with Visavadar Police Station for the offences punishable under Sections 302 , 120B , 114 of the IPC and u/s 135 of the Gujarat Police Act.

(3.) Brief facts of the case narrated in para 2 of the petition are as under: