KHETABHAI PARBATBHAI MAKWANA 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.11993005200314 of 2020 registered with Adesar Police Station, District Kutch-Gandhidham (East) for the offence under Sections 302, 143, 144, 147, 148, 149, 341, 384, 120(B) & 506(2) of the IPC and under Sections 25(1-b)A, 27 & 29 of the Arms Act and under Section 135 of the G.P.Act.

(3.) Heard Shri Premal Rachh, learned counsel for the applicant and Shri Dharmesh Devnani, learned APP for the State through video conferencing.