GOPAL HEMUBHAI SAPRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP and learned advocate for the complainant waive service of notice of rule on behalf of the respective respondents.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11211035200204 of 2020 registered with Muli Police Station, Surendranagar for the offence punishable under Sections 307 , 325 , 504 , 506(2) , 114 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.