HANIFBHAI ABDULBHAI SHAHAMDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as CR-I/11208056200319 /2020 with Thorala Police Station, Rajkot for the offence punishable under Sections 302, 201, 203 and 114 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(2.) Learned advocate for the applicant is absent.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has assisted the Court.