AFZAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Gayatriba B. Jadeja for the Applicant and learned APP Mr. Chintan Dave for the Respondent - State of Gujarat through video conference.

(2.) The Applicant is charged with the offence punishable under Sections 302 , 143 , 147 , 148 , 149 , 120 of the Indian Penal Code for which FIR being I-CR No. 119/2014 came to registered at Palanpur City East City Police Station, Banaskantha.

(3.) Rule. Learned APP Mr. Chintan Dave waives service of Rule on behalf of the Respondent - State of Gujarat.