DILIPBHAI RAKHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR No. 11195050200585 of 2020 registered with Tharad Police Station, District Banaskantha for the offences punishable under Sections 302 , 201 and 34 of Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Kirit Chaudhari for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.