HARDEVSINH 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.11192050201265 of 2020 registered with Sanand Police Station, Ahmedabad Rural for the offences punishable under Sections 392 and 114 of the Indian Penal Code.

(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.