MUKHTAR SAEED BEG 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 No.11210048201414 of 2020 registered with Umra Police Station for the offence punishable under Sections 465, 468, 471, 420 and 120-B of IPC.

(3.) Heard Mr. I.H.Syed, learned Senior Advocate assisted by Mr. Aniq Kadri, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State through video conferencing.