THAKOR JAGAJI ANADAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned APP waives service of notice of rule on behalf of the respondent with consent heard finally.

(2.) The present application is preferred by the applicant under Section 439 of the Code of Criminal Procedure for being enlarged on bail in connection with offence registered with the Visnagar Town Police Station, Mehsana vide FIR No.C.R. No. 11206075200120 of 2020 for the offence punishable under Sections 457 , 380 , 511 and 114 of the Indian Penal Code.

(3.) Heard Mr. Tushar Chaudhary, learned advocate for the applicant and Ms. Monali Bhatt, learned APP for the respondent.