VANRAJBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dagli for the applicant and learned A.P.P. for the respondent State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11203070200062 of 2020 with Visavadar Police Station for the offences punishable under Sections 302, 120B, 114 of the IPC and u/s 135 of the Gujarat Police Act.

(3.) Brief facts of the case narrated in para 2 of the petition are as under: