MANISHBHAI KALIDAS PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, 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.11216010200459 of 2020 registered with Pethapur Police Station, Gandhinagar for the offence punishable under Sections 306, 506 and 114 of IPC.

(3.) Heard Mr. Tejas Satta, learned counsel for the applicant and Mr.Manan Mehta, learned APP for the State through video conferencing.