ABHISHEK VIVEKSURVE Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 62 of 2019 registered with Warasiya Police Station, Baroda for the offence punishable under Sections 489 (a)(b)(c)(d), 120(B) and 114 of the Indian Penal Code .