VIJAYSINH RANGATSINH SAVSINH VAGHELA 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.11217014200459 of 2020 registered with Kakosi Police Station, Dist. : Patan for the offences punishable under Sections 465, 467, 468, 471, 472 and 474 of the Indian Penal Code, Sections 65(a), 65(e), 67(1)(A), 116B, 83, 81 and 98(2) of the Prohibition Act and Sections 3, 181, 182, 196, 183, 184 and 177 of the Motor Vehicles 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 Conferencing.