ADITYA PRAVINBHAI PATHAK 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.11197057200396 of 2020 registered with Vaghodiya Police Station, Dist. : Vadodara (Rural) for the offences punishable under Sections 302, 323 and 504 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 25.11.2020.

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