MANGILAL CHAMPALAL MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with the FIR being I-CR No. 11201016200001/2020 registered with CID Crime Surat Zone Police Station, Surat City for the offences punishable under Sections 407, 413, 285, 286 and 120(B) of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Pravin Gondalia for the Applicant and learned APP Ms. Nisha Thakore for the Respondent State through Video Conference.

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