JUMMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.I-65 of 2019 registered with Palsana Police Station, Surat for offence under Sections 396 and 120(B) of the IPC.

(2.) ***

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.