NAJRANABENW/OYUNUSCHHOTUMOHAMADSHAIKH Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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.I- 11214008200339 of 2020 registered with Bardoli Police Station, Surat(Rural) for offence under Sections 304B and 114 of the IPC.

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