BABBHAI DHIRUBHAI KARPADA 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. 11211016200550 of 2020 with Dhrangadhra Taluka Police Station for the offences punishable under Sections 307, 323, 506(2), 114 of the IPC and u/s 135 of the G.P. Act.

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