SHANKARBHAI VITTHALBHAI RATHVA 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 applicant and learned APP, for the respondent-State 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.11205031201028 of 2020 with Mandavi Police Station for the offences punishable under Section 302 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.