LAWS(GJH)-2020-9-637

LALIT ROOPLAL JAIN Vs. STATE OF GUJARAT

Decided On September 01, 2020
Lalit Rooplal Jain Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11191007200647 of 2020 registered with Bapunagar Police Station, Dist. : Ahmedabad City for the offences punishable under Sections 406, 420, 465, 467, 468 and 471 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 18.08.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.