PARAG DEVENDRABHAI MUNSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Mrugen K. Purohit appearing with learned Senior Advocate Mr. S.V.Raju for the Applicant and learned APP Mr. Chintan Dave for the Respondent State through video conference.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. Chintan Dave waives service of Rule on behalf of Respondent State.

(3.) The Applicant - Accused has filed this application for grant of temporary bail under Section 439 of CrPC in connection with Crime Registered vide CR No.I- 246/2019 registered with Sarthana Police Station, Surat for the offence punishable under Sections 304 , 308 and 114 of IPC on the ground of .