RASUL RAHIMBHAI KADIVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Pratik Jasani, learned advocate states that he has instruction to appear on behalf of the original complaint and seeks permission to file Vakalatnama. Permission as sought for is granted.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with the FIR being I CR No.11189006200458 of 2020 registered with Tankara Rural Police Station, District: Morbi for the offence punishable under Sections 406 , 465 , 468 , 471 and 114 of the Indian Penal Code.

(3.) Heard Mr. Bharat T. Rao, learned advocate for the applicants, Ms.Nisha Thakor, learned Additional Public Prosecutor for the respondent State and Mr. Pratik Jasani, learned advocate for the original complainant, through video conferencing.