MOTIBHAI PRATAPBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned APP waives service of Rule for the respondent - State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-28 of 2016 registered with Bechraji Police Station, Mehsana for offence under Sections 397 , 394 and 114 of the IPC and Section 135 of the Gujarat Police Act.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.