BABBHAI MERAMBHAI KHAVAD 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.11211045200062 of 2020 registered with Sayla Police Station, Surendranagar for the offences punishable under Section 302 of the Indian Penal Code and Section 25(1)(1-B)(A) and 27 of the Arms Act and Section 135 of the Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 13.08.2020.

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