JATINBHAI MAHENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned Public Prosecutor waives service of notice of rule on behalf of the respondent State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11215003200121 of 2020 registered with Anklav Police Station, Anand for the offence punishable under Sections 406 , 420 , 467 , 468 of the Indian Penal Code and Sections 3 , 7 and 8 of the Essential Commodities Act.