HIMENDRAKUMAR @ RAVI YOGESHBHAI PATEL 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 him on Regular Bail in connection with I-C.R. No. 93 of 2018 registered with Sama Police Station, District: Vadodara for the offences punishable under Sections of 406, 420 and 114 of Indian Penal Code .

(2.) Heard learned Advocate for the Applicant Ms. Shivani Rajpurohit and learned APP Mr. H. K Patel for the Respondent- State through Video Conference.

(3.) RULE. Learned APP Mr. H.K Patel waives service of notice of rule on behalf of respondent- State of Gujarat.