HIMMATBHAI DANJIBHAI BAGADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Soni, 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 I-C.R.No.-11193052200188 of 2020 registered with Savarkundla Town Police Station, District: Amreli for the offences under Sections 120(B) , 417 , 420 , 465 , 467 , 468 , 506 and 114 of the Indian Penal Code.

(3.) Heard Mr. B.C. Dave, learned advocate for the applicant, Mr. Hardik Soni, learned APP for the respondent-State and Mr. Mrudul Barot, learned advocate for the original complainant.