AJAYPALSINH Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Shri D.M.Devnani, learend Additional Public Prosecutor 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-5 of 2018 registered with Vijapur Police Station, Mehsana for offence under Sections 307 , 120B , 332 , 353 , 337 , 143 , 145 , 147 , 148 , 149 , 427 , 435 and 186 of IPC, Section 4 of the Damage to the Public Property Act and 135(1) of the Gujarat Police Act.

(3.) Heard Shri Sumit Sikarwar, learned counsel for the applicant and Shri D.M.Devnani, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.