MOTIBHAI TALSABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Raval, learned APP waives service of Rule on behalf of 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.A/11195050200415 of 2020 registered with Tharad Police Station, District : Banaskantha for offence under Sections 406 , 420 and 120B of the Indian Penal Code.

(3.) Heard Mr. Virat Popat, learned advocate for the applicant and Mr. Ronak Raval, learned Public Prosecutor for the respondent - State.