MAHAVIRSINH HARDEVSINH SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Hardik Soni appears and waives service of Rule on behalf of the Respondent Stat.

(2.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I-C.R. No. 11198001200087 registered with Nilambag Police Station, District Bhavnagar for the offences punishable under Sections 457 , 380 , 120B , 34 of the Indian Penal Code.

(3.) Heard learned Advocate Mr. Maulik M. Soni with learned Advocate Mr. Jigar B. Acharya for the Applicant and learned APP Mr. Hardik Soni for the Respondent State through Video Conference.