NOYELBHAI RAJUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, learned APP waives service of Rule for the respondent State.

(2.) 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.11204067200677/2020 registered with Sevaliya Police Station, District Kheda for offence under Sections 326, 324, 504 and 506(2) of IPC and Section 135 of the Gujarat Police Act.

(3.) Heard Mr. Nirav Parghi, learned counsel for the applicant and the learned APP through Video Conferencing.