BHARGAV ASHOKBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Mr. Soni, learned Additional Public Prosecutor waives service of notice of admission on behalf of the respondent- State of Gujarat.

(2.) The present appeal is filed under Section 439 of the Code of Criminal Procedure by the appellant for regular bail in connection with an FIR being C.R.No.I-40 of 2019 registered with Shil Police Station, District: Junagadh for the offences under Sections 302, 201, 120(B), 34 of the Indian Penal Code and sections 3(1)(R) and 3(2)(5) of the Atrocities Act.

(3.) Heard Mr. D.K. Chaudhari learned advocate for the appellant, Mr. Hardik Soni, learned APP for the respondent No.1 and Mr. Jay Jani, learned advocate for the respondent No.2 original complainant.