SAILUS Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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.I ?553 of 2019 registered with Sola High Court Police Station for offence under Sections 306 , 323 , 294(b) , 506(1) and 114 of the IPC as well as Sections 40, 42(a) and 42(d) of the Money Lenders Act.

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