BHAVESH KARAMSHIBHAI SAVANI Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) The present application under section 439 of the Code of Criminal Procedure, 1973 ("the Code" for short) is preferred by the applicant for being enlarged on bail in connection with an FIR being C.R. No.IPage 1 of 12 11214032201643 of 2020 registered with Mandvi Police Station, District Surat for the offence punishable under sections 306, 506(2), 386, 270, 271, 201, 120(B) and 114 of the Indian Penal Code.

(2.) The facts as could be gathered from the impugned FIR and connected material can be summed up as under:-

(3.) Heard Mr. B.M. Mangukiya, learned advocate for the applicant, Mr. Ronak Raval, learned APP for State and Mr. Bhadrish Raju, learned advocate for defacto complainant.