PRAKASHBHAI ISHWARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C. R. No. Part-A 11823017200188 of 2020 registered with Rajpipla Police Station, Narmada for the offence punishable under Sections 306 , 506(2) , 114 of the Indian Penal Code and Sections 40, 42 and 44 of the Gujarat Money Lenders Act.