MOHAMMED TEHSIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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.11191018200380 of 2020 registered with Gomtipur Police Station for offence under Sections 143 , 147 , 148 , 186 , 188 , 308 , 332 , 333 , 336 and 337 of the IPC and under Section 3 of the Prevention of Damage to Public Property Act and under Section 135(1) of the Gujarat Police Act.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.