MAYUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. for the Applicant and learned APP Mr. for the Respondent State through video conference.

(2.) Rule. Learned APP waives service of Rule on behalf of Respondent - State of Gujarat.

(3.) The Applicant - Accused has filed this application for grant of temporary bail in connection with Crime Registered vide I-CR No. 237/2015 registered with Varachha Police Station, Surat for the offence punishable under Sections 302 , 147 , 148 , 149 of IPC and Section 135 of Gujarat Police Act.