MANGALSINH NAVALSINH ZALA Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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.11206020200156 registered with Kadi Police Station, District Mehsana for offence under Sections 188 , 269 , 270 , 279 , 427 and 307 of IPC read with Section 185 of the Motor Vehicles Act.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.