MANDABHAISARMANBHAIBAMANIYA 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. 11186004200084 of 2020 registered with Prabhash Patan Police Station offence under Sections 302 , 323 , 326 and 114 of the IPC and Section 135 of G.P.Act.

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