UMESHBHAI SHAMBHUBHAI MAVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.(Part-A) 11210048200729 of 2020 registered with Umara Police Station, Dist. Surat for the offences punishable under Sections 364(A), 365, 323, 504, 114 and 120(B) of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 20.08.2020.

(3.) Heard learned advocate for the applicant, learned advocate for the complainant and the learned Additional Public Prosecutor through Video Conferencing.