BABUBHAI TEJABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11195009200359 of 2020 registered with Chhapi Police Station, District Banaskantha for the offences under Sections 306 , 506(2) , 507 and 114 of the Indian Penal Code, 1860 ( IPC ).