GUMMASHARAVANSHINDE Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Mr. 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.11210003200279 registered with Adajan Police Station for offence under Sections 307 , 338 , 323 and 114 of the IPC.

(3.) Heard learned counsel for the applicants and the learned PP through Video Conferencing.