KISHANHEMUBHAISAPRA 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.11211035200204 of 2020 registered with Muli Police Station for offence under Sections 307 , 325 , 504 , 506(2) , 114 of IPC and under Section 135 of the Gujarat Police Act.

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