VARUN BABUBHAI DESAI 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 him on Regular Bail in connection with I-C.R. No. 11191045201549 of 2020 registered with Sola High Court Police Station, Ahmedabad for the offences punishable under Sections 365 , 386 , 323 , 294(b) , 506(1) , 506(2) , 507 , 114 , 120(b) of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Kishan Chakwawala for the Applicant and learned APP Ms. Moxa Thakker for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat. Factual Matrix of the case: