VIJAYBHAI CHANDUBHAI VASAVA 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.11823017200651 of 2020 registered with Rajpipla Police Station, Dist : Narmada for the offences punishable under Sections 307 of the Indian Penal Code.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

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