CHHAGANBHAI TABHABHAI SAGATHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

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

(3.) This applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11208053202989 of 2020 with Rajkot Taluka Police Station, Rajkot for the offences punishable under Sections 306, 323, 504, 114 of IPC.