SHAHRUKH @ BATHIYO SALIMBHAI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with I-C.R. No. 113/2019 registered with Ghogha Road Police Station, District Bhavnagar for the offences punishable under Sections 401 and 34 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Kuldeep D. Vaidya for the Applicant and learned APP Ms. Maithili Mehta for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat. Submission of the Parties: