HITESH OKHABHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C. R. No. I - 124of 2019 registered with Adajan Police Station, Surat for the offence punishable under Sections 379 , 411 and 114 of the Indian Penal Code.