DILIPBHAI MANGALBHAI MACHHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, 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.11187005201046/2020 registered with Kathamba Police Station, District Mahisagar for offence under Sections 323, 326, 504, 506(2) and 114 of the IPC and Section 135 of the Gujarat Police Act.

(3.) Heard Mr. Radhesh Vyas, Advocate for Mr.Bhavesh Patel, learned counsel for the applicants and the learned APP through Video Conferencing.