MOHAMAD ASLAM @ KACHCHHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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.11191007200117/2020 registered with Bapunagar Police Station, District Ahmedabad for offence under Sections 302, 323, 294(B) and 114 of the IPC and Section 135(1) of the Gujarat Police Act.

(3.) Heard Mr.Laxmansinh Zala, learned counsel for the applicant and the learned APP through Video Conferencing.