RONAKKUMAR PRAVINSINH CHATURSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. D.H. Kanthariya for the applicant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent-State through video conference.

(2.) The applicant has preferred this application seeking regular bail under Section 439 of the Code of Criminal Procedure in connection with FIR being I-C.R. No. 151/2019 registered with Kathlal police station, District Kheda for the offences punishable under sections 302 and 504 of the Indian Penal Code and section 135 of the Gujarat Police Act,1935.

(3.) The facts of the case are peculiar. The complainant who is the mother of the applicant has alleged that the applicant has committed murder of his brother.