JAYDEEPBHAI SOMABHAI VANIYA 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.11211015200293/2020 registered with Dhrangadhara Police Station, District Surendranagar for offence under Sections 182 , 332 , 353 , 504 , 114 , 188 of the IPC.

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