PANKAJKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure in connection with FIR being C.R. No.I-29 of 2019 registered with Virpur Police Station, Dist.Mahisagar for the offences punishable under Ss. 323 , 325 , 504 , 506(2) , 114 and 302 of the Indian Penal Code, 1860 and under Sec. 135 of the Gujarat Police Act, 1951.

(3.) The facts of the case in brief are as under: