ATULBHAI VITTHALBHAI BHANDERI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned Public Prosecutor Mr. Mitesh Amin waives service of notice of rule on behalf of the respondent State, whereas learned advocate Ms. Shivangi Vyas waives service of notice of rule on behalf of the original complainant.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 142 of 2019 registered with City C Division Police Station, Jamnagar for the offence punishable under Sections 386 , 507 , 120B of the Indian Penal Code, Section 25(1)(b)(a) of the Arms Act and Section 135(1) of the Gujarat Police Act.