KUNDANSINH KURSHANSINH Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of Rule for the respondent - State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I ?176/2019 registered with Gandhidham B Division Police Station for offence under Sections 379(A)(3) , 413 , 114 of the IPC.

(3.) Heard Shri Chintan Popat, learned counsel for the applicant and the learned Public Prosecutor through Video Conferencing.