LAWS(GJH)-2020-9-790

MANUBHAI MANGABHAI RAVAL Vs. STATE OF GUJARAT

Decided On September 09, 2020
Manubhai Mangabhai Raval Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R. No.11209049200146 of 2020 registered with Talod Police Station, District : Sabarkantha for the offences punishable under Sections 302 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Rule was already issued by this Court on 01.09.2020.

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