MAULIKBHAI SANJAYBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, 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.11208056201247 of 2020 registered with Thorala Police Station for the offence punishable under sections 302, 323, 504, 143, 147, 148, 149 of IPC and Section 135(1) of Gujarat Police Act.

(3.) Heard Mr. Ashish Dagli, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the State through video conferencing.