JIGNESHBHAI NANJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R.No.I-11196015201071 of 2020 (I-42/2020) with Navapura Police Station for the offences punishable under Sections 457 and 380 of IPC.

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