VIJAYKUMAR RADHESHYAM RAMSWARUP AGRAWAL 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.-I No.60 of 2007 registered with Umargam Police Station, Dist. : Valsad for the offences punishable under Sections 192, 193, 196, 197, 201, 120B, 217, 218, 302, 364, 465, 471 and 34 of the Indian Penal Code and Section 135 of the G.P.Act.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

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