AJAY SURESHBHAI NAIYA 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-20 of 2019 registered with Jodiya Police Station, Jamnagar for offence under Sections 302 , 120B , 364 , 328 and 114 of IPC.

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