CHANDUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Kruti M. Shah for the applicants, learned advocate Mr. Dhruvraj Rana forthe original complainant and learned Additional Public Prosecutor Ms. Chetna M. Shah for the respondent ? State through video conference.

(2.) Learned advocate Mr. Dhruvraj Rana has sought permission to appear for the original complainant. Permission, as prayed for is granted. Registry to accept his appearance in the matter.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R. No.11201017200007 of 2020 registered with CID Crime, Border Zone, Bhuj Police Station, Dist.: Kachchh for the offences punishable under Sections 409 , 406 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.