PANDYA PARTH SURESHBHAI 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.11203070200281 of 2020 registered with Vishavadar Police Station, Dist. : Junagadh for the offences punishable under Sections 498A and 306 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 26.08.2020.

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