GAJUBHA MAHAVIRSINH MANUBHA JADEJA Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned APP 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.11211015200275 of 2020 registered with Dhrangadhra City Police Station for offence under Sections 326 , 325 , 323 , 504 , 506(2) and 114 of the IPC and Section 3 of Epidemic Act.

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