MOHAMMADBHAI RAJEBHAI SHERSIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecution waives service of notice of Rule on behalf of the respondent-State.

(2.) Heard the learned advocates for the respective parties through 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.11189008200535 of 2020 with Wankaner Police Station, District Morbi for the offenses punishable under Sections 465, 468, 471, 409, 406, 420 and 114 of the Indian Penal Code, 1860.