PIRAJSINH SUMANSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the liberty granted by this Court vide order dated 21.01.2020, the present successive bail application has been filed by the applicant.

(2.) Rule. Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(3.) 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.115 of 2019 registered with Odhav Police Station, Ahmedabad for offence under Sections 304 of the Indian Penal Code.