IPPUSATTARMANSURI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned Public Prosecutor 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-429 of 2019 registered with Umra Police Station, Surat for offence under Sections 379A(3) , 413 and 114 of the IPC.

(3.) Heard learned counsel for the applicants and learned PP through Video Conferencing.