SONYABHAI DAYAJUBHAI BHOYE 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 at C.R.No.I-18 of 2013 with Kadodara GIDC Police Station, Surat for the offences punishable under Sections 302, 201, 506(2) and 114 of IPC.

(3.) Facts of the case is as under :-