NASIRKHAN @ LALBHAI ALIKHAN BALOCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, learned APP waives service of Rule for 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 C.R.No. I-11192061200541 of 2020 registered with Viramgam Town Police Station for offence under Sections 306 and 114 of the IPC.

(3.) Heard Ms. Vidita Jayswal, learned counsel for the applicant and Shri Dharmesh Devnani, learned APP for the State through video conferencing.