ASHFAK YAKUB CHARKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No.11212008200099 of 2020 registered with Vadodara Railway Police Station, District Vadodara City for the offences punishable under Sections 379A(3) of IPC .

(2.) Heard learned Advocate Mr. Pratik B. Barot for the Applicant and learned APP Ms. Moxa Thakkar, for the Respondent State through Video Conference.

(3.) Rule . Learned APP waives service of Rule for the Respondent State of Gujarat.