PRAKASH MUKESHBHAI DABHI 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.-I No.32 of 2019 registered with Vinchhiya Police Station, Dist.: Rajkot (Rural) for the offences punishable under Sections 302, 307, 325, 324, 323, 504, 506(2), 114, 143, 147, 148 and 149 of the Indian Penal Code and Section 37(1) and 135 of the Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 11.09.2020.

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