BHARATBHAI LAVJIBHAI JASOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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.A-112100222002387/2020 registered with Kapodara Police Station, District Surat for offence under Sections 306, 386, 504, 506(2) and 114 of the IPC and Sections 33, 36, 42 and 44 of the Bombay Money-lenders Act, 1946.

(3.) Heard Mr. Bhavin Raiyani, learned counsel for the applicant and the learned APP through Video Conferencing.