KEVAL VINODBHAI SAVSANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Code of Criminal Procedure, 1973.

(2.) The applicant is one of the seven accused in C.R.-I No.179 of 2019 registered with Morbi Taluka Police Station, District : Morbi for the offences punishable under Sections 302 , 143 , 147 , 149 , 341 , 342 and 323 of the Indian Penal Code.

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