THAKOR THAKARSINHJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This regular bail application filed under Sec. 439 of the Cr.P.C., in connection with CR. No. 11195007211144 of 2021 registered with Bhabor Police Station, Dist.: Banaskantha, for the offences punishable under Sec. 302 and 201 of the IPC.

(2.) Heard learned counsel Mr. Tushar Chaudhary, learned advocate for and on behalf of the applicant and Ms. Krina Calla, learned APP for the respondent State.

(3.) Learned counsel Mr. Tushar Chaudhary raised the following contentions: