PALLAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case, Rule Returnable forthwith, as the application was considered finally with the consent and request of learned advocates appearing for the respective parties. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State.

(2.) Heard learned advocate Ms. Shweta Lodha for the applicant and learned Additional Public Prosecutor.

(3.) The applicant is in custody in connection with First Information Report being C. R. No. I - 114/2018 lodged with Morbi City 'A?' Division Police Station, Morbi, in respect of offences punishable under sections 302 , 323 , 324 , 325 , 143 , 147 and 504 of Indian Penal Code, 1860 and also under section 135 of the Gujarat Police Act. The Sessions Case No. 15 of 2019 is registered with the Sessions Court, Morbi, in connection with the said FIR.