GIRISHBHAI NARANBHAI BAMBHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11198053200231 of 2020 registered with Talaja Police Station, Dist. : Bhavnagar for the offences punishable under Sections 302, 307, 323, 324, 325, 329, 504, 34, 450, 143, 147, 148 and 149 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 05.11.2020.

(3.) Heard learned advocate for the applicant, the learned Additional Public Prosecutor and learned advocate for the complainant through Video Conference.