PARMAR LAKSHMIBEN 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.11197057201258 of 2020 registered with Waghodiya Police Station, Dist. : Vadodara for the offences punishable under Sections 465, 467, 468, 471, 120(B) and 114 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 15.10.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.