MALIBEN JAGDISHBHAI SOLANKI 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.11186007200793 of 2020 registered with Talala Police Station, District : Gir Somnath for the offences punishable under Sections 302, 504, 506(2), 403 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Rule. Mr. Dabhi, learned APP waives service of notice of rule on behalf of the respondent State.

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