AKHTAR IBRAHIM KHIRA 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.- I No. 60 of 2019 registered with the Panch 'A' Division Police Station, Jamnagar for the offences punishable under Sections 419, 420, 465, 467, 468, 471, 120B and 34 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 28.08.2020.

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