HITESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11212023200021 of 2020 registered with Godhra Railway Police Station, District: Panchmahal for the offences under Sections 392, 457, 506(2), 395 and 34 of the Indian Penal Code.

(3.) Heard Mr. Hardik H. Dave, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.