ARVINDBHAI RAMJIBHAI MOTIVARAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent - State.

(2.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I ­27 of 2018 registered with Kirtimandir Police Station, District Porbandar for offence under Sections 406 , 420 and 114 of the Indian Penal Code and Section 3 of the GPID Act.

(3.) This application is filed pursuant to the liberty granted by this Court vide order dated 09.07.2019 passed in Criminal Misc. Application No.7770 of 2019. On 09.07.2019, this Court passed the following order: