LAXMANSINH PRATAPSINH BODANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 (the Cr.P.C.) in connection with an F.I.R. being C.R. No.A/11214032201643 of 2020 registered with Mandvi Police Station, Dist.Surat for the offences punishable under Sections 306, 506(2), 386, 270, 271, 201, 120(B) and 114 of the Indian Penal Code, 1860 (the IPC).

(3.) The facts emerging from the F.I.R. are referred as under: