NISKARSH @ NAVIN NARENDRAKUMAR PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, 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.11191008200997 of 2020 registered with Chandkheda Police Station for the offence punishable under Sections 406, 376, 376(2)(n) of IPC.

(3.) Heard Mr. Jucky Lucky Chan, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the State through video conferencing.