ATHAR 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.-I No.136 of 2019 registered with Isanpur Police Station, Dist.: Ahmedabad City for the offences punishable under Sections 302, 323 and 114 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 13.08.2020.

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