HARSHAL SHANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned 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-257 of 2019 registered with Chandkheda Police Station, Ahmedabad for offence under Sections 406 and 420 of IPC.

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