VIPUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11210045203151 of 2020 with Pandesara Police Station for the offences punishable under Sections 143, 147, 149, 302, 201 and 34 of the Indian Penal Code.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C. and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-