JUBER 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.-I No.156 of 2019 registered with Surat Railway Police Station for the offences punishable under Sections 308 , 326 , 379 , 356 , 511 and 114 of the Indian Penal Code.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

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