(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No. 11205042201901 of 2020 registered with Bhuj City 'A' Division Police Station, District Kachchh for the offences punishable under Sections 197 , 198 , 465 , 467 , 471 and 114 of IPC.
(2.) Heard learned Advocate Mr. Gulabkhan I Pathan and learned advocate Mr. AA Zabuawala for the Applicant and learned APP Mr. Chintan Dave for the Respondent- State, through Video Conference.
(3.) Rule returnable forthwith. Learned APP waives service of Rule for the Respondent State of Gujarat.