MANDABHAI CHANABHAI MORI 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.11218015200186 of 2020 registered with Ranavav Police Station, Dist. : Porbandar for the offences punishable under Sections 323, 325, 367, 504, 143, 147, 148 and 149 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 04.12.2020.

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