BHAVESHBHAI LAVJIBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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.11198006203218 of 2020 registered with Ghogha Road Police Station, District Bhavnagar for the offences punishable under Sections 332, 333, 186, 504 and 114 of IPC.

(3.) Heard Shri Premal Rachh, learned counsel for the applicant and Shri Dharmesh Devnani, learned APP for the State through video conferencing.