KUNDANSING KURSHWASING RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for the respondent-State.

(2.) Heard learned advocates for the respective parties by video conferencing.

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as CR.No.I-254 of 2019 with Anjar Police Station, District Gandhidham (Kuchchh-East) for the offences punishable under Sections 379(A)(3) , 411 and 114 of the Indian Penal Code, 1860.