MAHESH @ MAYLO VIRJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is called out, learned advocate is unable to connect through video conferencing.

(2.) 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.11193009201013 of 2020 registered with Bagasara Police Station, Amreli for offence under Sections 401, 120(B) and 34 of the Indian Penal Code.

(3.)