RAJNISH RAIMALBHAI VIRDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with the FIR being I-CR No. 11193009200684 registered with Bagasara Police Station, District Amreli for the offences punishable under Sections 392, 170, 504 and 114 of IPC and Section 135 of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. M.B.Parikh for the Applicant and learned APP Ms. Nisha Thakore for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat. Submission of the Parties: