AAKASH RAVIBHAI VINCHURKAR 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.11197005201094 of 2020 with Vadoadara Taluka Police Station, Vadodara for the offences punishable under Sections 302, 201 and 120(B) of IPC.

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