JAYANTILAL GANGAJI BHANUSHALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Kruti M. Shah for the applicant, learned advocate Mr. Dhruvraj Rana for the original complainant and learned Additional Public Prosecutor Ms. Chetna M. Shah for the respondent State through video conference.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R. No.11201017200002 of 2020 registered with CID Crime, Border Zone, Bhuj Police Station, Dist.: Kachchh for the offences punishable under Sections 406 , 409 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.

(3.) Rule was already issued by this Court vide order dated 02.07.2020.