KHALID RASULBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR No. 11196026200174 of 2020 registered with Ravpura Police Station, District-Vadodara City for the offences punishable under Sections 406 , 419 , 467 , 468 , 471 , 120B , 198 , 199 , 200 and 511 of Indian Penal Code.

(2.) Heard learned Advocate Mr. Kishan Prajapati for the Applicant and learned APP Mr. H. K. Patel for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.