PRATIPALSINH MADANSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11821048200318 of 2020 registered with Sukhsar Police Station, District: Dahod for the offences under Sections 406, 420 and 114 of the Indian Penal Code and under Section 66(D) of Information and Technology (Amended) Act, 2008.

(3.) Heard Mr. A.A. Zabuawala, learned advocate for the applicant Mr. Hardik Soni, learned APP for the respondent No.1.