SAEED HAJIBHAI BAVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, 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 No.11198001201591 of 2020 registered with Nilambaug Police Station, District: Bhavnagar for the offences under Sections 420, 465, 467, 468, 471 and 114 of the Indian Penal Code.

(3.) Heard Mr. Kuldeep Vaidya, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.