VIBHUTIBENW/OSHIVAMBHARATBHAIJOSHI Vs. STATEOF 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 ?33 of 2019 registered with Kamlabag Police Station, Porbandar for the offence under Sections 323 , 143 , 147 , 148 , 149 , 452 , 364 , 342 , 302 and 201 of the IPC and under Section 135 of the Gujarat Police Act.

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