HEMIBEN DEVJIBHAI PORADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri 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.11208045201503/2020 registered with Malaviyangar Police Station, District Rajkot for offence under Sections 307, 325, 323, 365, 143, 147, 148, 149, 452, 302, 120B of the IPC and Section 135(1) of the Gujarat Police Act.

(3.) Heard Mr. Rathin Raval, learned counsel for the applicant and the learned APP through Video Conferencing.