GORDHANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(2.) This is an successive application filed by the applicant, after filing of the chargesheet, under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. Registered as C.R.No.11211030200295 of 2020 with Lakhtar Police Station for the offences punishable under Sections 302, 307, 120B, 323 and 325 of IPC.

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