JITENDRAKUMARMATHURBHAIBARIYA 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.I ?11207024200104 of 2020 registered with Godhra Taluka Police Station for offence under Sections 306 , 498 )A_ and 323 of the IPC and Sections 3 , 4 of the Protection of Women from Domestic Violence Act .

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