S.H.Vora,J. - (1.)Rule. Learned APP waives service of rule on behalf of respondent - State. Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.
(2.)This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.I-11191015200962 of 2020 with Nikol Police Station, Ahmedabad for the offences punishable under Sections 302, 397, 201 of IPC and under section 135 of GP Act.
(3.)Heard and examined the papers placed for consideration in support of the submission made at bar.