LAWS(GJH)-2020-5-366

ISMAILSALIMGANDEVIVALA Vs. STATEOF GUJARAT

Decided On May 27, 2020
Ismailsalimgandevivala Appellant
V/S
Stateof Gujarat Respondents

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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.11822019202459 of 2020 registered with Navsari Police Station for offence under Sections 468 and 471 of the IPC.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.