HITESHBHAI DAHYABHAI PATEL Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Shri D.M.Devnani, learned 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.11196009200128 of 2020 registered with Jawaharnagar Police Station, District Vadodara for offence under Sections 406 , 420 and 120(B) of IPC.

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