SHARVANKUMAR BANSILAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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.I-125 of 2019 registered with Vatva Police Station, Ahmedabad City for offence under Sections 302 , 397 , 120(B) and 114 of the IPC, under Section 135 of the Gujarat Police Act and for the offence under Section 25(1)(B)(a) of the Arms Act.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.