KELSINH JAMSINH BUNDEDIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, 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.11202014200425/2020 registered with Dhrol Police Station, District Jamnagar for offence under Sections 394 and 34 of IPC.

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