KRUNALKUMAR GOPICHAND KAVANDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(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. 11191033202429 of 2020 with Meghaninagar Police Station for the offences punishable under Sections 394, 397, 325, 324, 120(B) and 114 of the IPC.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.