PRAVINJI RAMESHJI THAKORE 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.11195024200736 of 2020 registered with Gadh Police Station, Dist. : Banaskantha for the offences punishable under Sections 307 and 294(b) 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 Prosecutor through Video Conferencing.