RIAJBHAI RAFIKBHAI KASMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.-I No.182 of 2019 registered with Una Police Station, District : Gir-somnath for the offences punishable under Sections 307, 323, 504, 143, 147, 148 and 149 of the Indian Penal Code and Sections 25(1)(a) and 27(2) of the Arms Act and Section 135 of the Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 07.02.2020.

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