JIGARBHAI RAMESHBHAI PARGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11821030200317 of 2020 registered with Jhalod Police Station, District: Dahod for the offences under Sections 379(A) and 114 of the Indian Penal Code.

(3.) Heard Mr. Jucky Lucky Chan, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.