VIPULBHAI KESHAVBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Himanshu Desai, learned advocate, for the applicant, Mr. Unwala, learned advocate with Mr. Jigar Gadhavi, learned advocate for complainant and Ms. Moxa Thakkar, learned APP, for the respondent-State.

(2.) Brief facts of the case are as under:

(3.) This successive application is filed under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with F.I.R. registered at C.R. No. I - 72/2014 with Mahuva Police Station for the offences punishable under Sections 302 and 201 of the IPC.