SANDIP RAJENDRABHAI KAUSHIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE, returnable forthwith. Mr.D.M. Devnani, learned APP waives service of notice of Rule for respondent - State.

(2.) Heard Mr.Daifraz Havewalla, learned advocate for the applicants and Mr.D.M. Devnani, learned APP for the respondent - State through Video Conferencing.

(3.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 418 , 467 , 468 , 471 and 114 of the Indian Penal Code and Section 66(D) of the IT Act for which FIR came to be registered at C.R. No.I- 11203024200123/2020 with Junagadh 'B' Division Police Station.