NAISHADH DHARAMSHIBHAI CHANDARANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11202009201601 of 2020 registered with City "B" Division Police Station, District Jamnagar for the offences under Sections 13 , 16 , 17 , 19 , 23(1)(b) ,(c),(e) and (f) of the Securities Contracts (Regulation) Act , 1956 ("the Act") as well as Sections 406 and 420 of the Indian Penal Code, 1860 (" the IPC ").