ABUBHAI ISABHAI DHOKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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.11186006200312/2020 registered with Sutrapada Police Station, District Gir Somnath for offence under Sections 302, 323 and 114 of the IPC.

(3.) Pursuant to order dated 22.12.2020, Shri Mayank Chavda, learned counsel for the applicant has placed on record the copies of the FIRs being C.R.No.11186006200313/2020 and C.R.No.11186006200314/2020. Copies of the same have been provided to Shri Dharmesh Devnani, learned APP.