VIJAYBHAI SAVJIBHAI LUNGARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11213026200337 of 2020 registered with Kotda Sangani Police Station, District: Rajkot (Rural) for the offences punishable under Sections 304 and 201 of the Indian Penal Code, 1860 (IPC).

(2.) Heard learned advocate Mr. Pravin Gondaliya for the applicant and learned APP Mr. H. K. Patel for the respondent - State through Video Conference.

(3.) Rule. Mr. Patel, learned APP waives service of notice of rule on behalf of the respondent - State.