DASHRATHBHAI LALJIBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11189008200636 of 2020 registered with Wankaner Taluka Police Station, District: Morbi for the offences under Sections 302, 504, 193 and 201 of the Indian Penal Code and 135 of the Gujarat Police Act.

(3.) Heard Mr. B.M. Mangukiya, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.