GAGJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned 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-11198067200994 of 2020 registered with Vartej Police Station, Bhavnagar for the offence under Sections 306, 323, 504, 506 and 114 of the IPC.

(3.) Heard Shri S.P.Kotia, learned counsel for the applicant and Shri Mitesh Amin, learned Public Prosecutor through Video Conferencing.