ASHWINBHAI 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 offence being M. Case No.2 of 2013 registered with Lathi Police Station, District: Amreli for the offences under Sections 406, 420, 467, 468, 471, 120(B) and 34 of the Indian Penal Code.

(3.) Heard Mr. J.M. Barot, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.