BHARATBHAI SHANTUBHAI DHANDHAL 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.37 of 2014 registered with Thangadh Police Station, Dist. : Surendranagar for the offences punishable under Sections 325, 504, 506(2), 427 and 114 of the Indian Penal Code and Sections 135 of the Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 12.11.2020.

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