THAKOR SANJAYJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is called out, learned advocate for the applicant is absent. The matter is taken up with the assistance of learned APP.

(2.) RULE . Learned APP waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.32 of 2019 registered with Unava Police Station, Mehsana for offence under Sections 306 and 114 of the Indian Penal Code.