DINESHBHAI JADAVBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11823025200054 registered with Tilakwada Police Station, Narmada for the offence punishable under 457 and 380 of the Indian Penal Code .