NARESHBHAI KHIMJIBHAI SOLANKI 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.I-88 of 2019 with Vansda Police Station, Navsari for the offences punishable under Sections 302 of IPC.

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