NIRAVBHAI BHARATBHAI SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to correct C.R. Number is granted.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at C.R.No.I -33 of 2011 with Limdi police station for the offences punishable under Sections 302, 120B, 34, 201 of the Indian Penal Code and Sections 25(1) (1 -B) of the Arms Act and Section 135 of the Bombay Police Act.

(3.) HEARD learned counsel for the parties and perused the record.