DHARMENDRABHAI KOLDHUBHAI GAVIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R. No.11200050200457 of 2020 registered with Nana Pondha Police Station, District Valsad for the offences punishable under Sections 306 and 114 of the Indian Penal Code.