KADAR ADAM MANEK 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.No.11202009201546 of 2020 registered with Jamnagar City 'B' Division Police Station, Jamnagar for the offences punishable under Sections 384, 386, 504, 506(2), 507 and 120(B) of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 26.11.2020.

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