FARHAN FIROZ SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.(Part-A)11822023201844 of 2020 registered with Maroli Police Station, Navsari for the offences punishable under Sections 379(A)(3) and 114 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 27.11.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.