MITESHBHAI MAHESHBHAI TANK 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.11208052201260 of 2020 registered with Bhaktinagar Police Station, Rajkot City for the offences punishable under Sections 323 and 326 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(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.