MUKESH SHIVABHAI PURABIYA 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.11191044200712 of 2020 registered with Ghatlodia Police Station, District: Ahmedabad for the offence punishable under Section 306 of IPC.

(2.) Heard learned Advocate Mr. M. J. Mehta for the Applicant and learned APP Ms. Moxa Thakkar 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: