PRABHUDAS MANABHAI KHARADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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.11188005200336/2020 registered with Isari Police Station, District Aravalli for offence under Sections 302 and 201 of IPC.

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