KANUBHAIRANCHHODBHAIDESAI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned APP 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.11191008200108/2020 registered with Chandkheda Police Station, District Ahmedabad for offence under Sections 425 , 384 , 427 , 294(b) and 506(2) of the IPC.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.