DIPAK ROHIT PRADHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.I-11210012231364 of 2023 registered with the Chawk Bazar Police Station, Surat of the offence punishable under Ss. 302, 324, 323, 504, 114 of IPC and Sec. 135 of the G.P. Act.

(3.) The case of the prosecution, in brief, is that the present complaint has been filed by the brother of the deceased stating that on 22/10/2023, the brother of the complainant, i.e, the deceased, namely, Jaydev left the house at around 9:00 p.m. and went to Vishramnagar for playing Garba.