BANANATH 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.50 of 2018 registered with Koth Police Station, Ahmedabad (Rural) for the offences punishable under Sections 328, 392, 411, 420 and 113 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 01.12.2020.

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