SURESHBHAI LAXMANBHAI PARMAR 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.11214032201823 of 2020 registered with Mandvi Police Station, Surat Rural for the offences punishable under Sections 454, 457 and 380 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 26.11.2020.

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