SANJAYBHAI VIRABHAI DANGI 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.11821033200451/2020 registered with Limdi Police Station, District Dahod for offence under Sections 363, 366 and 114 of the IPC.

(3.) Heard Mr. Mehul S. Padaliya, learned counsel for the applicant and the learned APP through Video Conferencing.