VIPUL RAMESHBHAI RATHOD 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.I-11202038200569 of 2020 registered with Meghapar Padana Police Station, District: Jamnagar for the offences under Sections 454, 457, 380, 114 and 411 of the Indian Penal Code.

(3.) Heard Mr. Dinesh S. Solanki, learned advocate for the applicant and Ms. Jirga Jhaveri, learned APP for the respondent No.1.