KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor 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.I-110 of 2015 registered with Varachha Police Station, Surat for offence under Sections 307 , 143 , 147 , 148 , 149 , 325 and 504 of IPC.

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