VIJAY DHIRUBHA RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule Learned APP Ms Jirga Jhaveri waives service of Rule on behalf of the respondent State

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR NoI-?12/2019 registered with Borsad Rural Police Station for offence under Sections 307 , 324 , 504 and 114 of the Indian Penal Code

(3.) Heard learned Senior Counsel, Mr IH Syed with learned advocate, Ms Ketki Jha for the applicant, learned APP Ms Jirga Jhaveri for the respondent - State and learned advocate, Mr MB Gohil for the original complainant, who is permitted to file his appearance before the Registry