NARESHKUMAR KALAJI RATHOD 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. I - 120 of 2019 with Deesa Rural Police Station for the offences punishable under Sections 307, 324, 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.