ILYAS ABDULSATTAR BHAGAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent-State. The main matter is taken up for hearing today.

(2.) Heard learned advocates for the respective parties by video conferencing.

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-120 of 2019 with Godhara A division police station, Godhara , District Panchmahal for the offences punishable under Sections 406 , 120(B) , 420 , 465 , 467 , 468 and 471 of the Indian Penal Code, 1860.