ASLAMBHAI HUSAINBHAI SIPAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No.44/2019 registered with Bajana Police Station, District Surendranagar for the offences punishable under Sections 395 , 386 and 427 of IPC and Section 135 of the Gujarat Police Act.

(2.) Heard learned Advocate Mr.Y.J.Patel (Yogeshwar J. Patel) for the Applicant and learned APP Mr. Manan Mehta for the Respondent State through Video Conference.

(3.) Rule returnable forthwith. Learned APP waives service of Rule for the Respondent State of Gujarat.