BHARWAD KARSHANBHAI JHENABHAI 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.11217029200797/2020 registered with Sami Police Station, District Patan for offence under Sections 307, 326, 324, 341, 120(B) and 114 of IPC and Section 135 of the Gujarat Police Act.

(3.) Heard Mr. Jit Patel, learned counsel for the applicants and the learned APP through Video Conferencing.