VIRAL AMBALALJAYSWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri D.M.Devnani, learend Additional Public Prosecutor 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.I-43 of 2019 registered with Fatehganj Police Station, District Vadodara for offence under Sections 406, 420, 465, 468 and 471 of IPC.

(3.) Heard Shri S.P.Majmudar, learned counsel for the applicant and the learned Additional Public Prosecutor through Video Conferencing.