BABUBHAI JIVRAJBHAI SAKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the FIR number is granted.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR No.11211030200029 of 2020 registered with Lakhtar Police Station, District Surendranagar for offence under Sections 406 , 417 , 419 , 420 , 409 , 465 , 467 , 468 and 471 of the Indian Penal Code.