SHANKARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State. Learned advocate Mr. Y.J.Patel is permitted to appear for the complainant and assist learned APP.

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

(3.) 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.11205043203332 of 2020 with Bhuj 'B' Division Police Station, Kutch East Bhuj for the offences punishable under Sections 302, 364, 120(B), 34 and 201 of IPC and under section 135 of GP Act.