HITESHBHAI DASHRATHBHAI MAHESHWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11207028200333 of 2020 registered with Halol Police Station, Dist. Panchmahals for the offences punishable under Sections 406, 420 and 114 of the Indian Penal Code.

(2.) Mr.Jagirdar, learned advocate states that he has instructions to appear on behalf of the complainant. He be permitted to file his appearance on record. Registry to permit the same.

(3.) Rule. Learned Additional Public Prosecutor and learned advocate for the complainant waive service of notice of rule for the respective respondent.