HITESHBHAI MOHANBHAI TERAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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.11208003201900/2020 registered with Gandhigram-2 (University) Police Station, District Rajkot for offence under Sections 306, 498A and 114 of the IPC.

(3.) Heard Mr. Pratik Jasani, learned counsel for the applicant and the learned APP through Video Conferencing.