MANOJ RANCHODBHAI BHANDERI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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.11210015200089/2020 registered with DCB Police Station, District Surat for offence under Sections 406, 420, 120B, 34 of IPC.

(3.) Heard Shri Dipesh Soni, learned counsel for the applicant, Shri Amar Bhatt, learned counsel for the ICICI Bank the complainant and Shri Dharmesh Devnani, learned APP for the respondent State through Video Conferencing.