HASHMUKH RAMESHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.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 No.11191031202004 of 2020 registered with Shahibaug Police Station for the offence punishable under Sections 307, 323, 294(b) and 114 of IPC and Section 135(1) of G.P.Act.

(3.) Heard Mr. M.H.M.Shaikh, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the respondent-State video conferencing.