PRASHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Code"), the applicant has prayed to release him on regular bail in connection with FIR dated 01.03.2020 being CR No.A/11214021200180 of 2020 registered with Kosamba Police Station, Surat (Rural) for the offences punishable under Sections 489(A)(B)(C) and (D) of the Indian Penal Code , 1860 (hereinafter referred to as " IPC ").

(2.) The short facts arise from the record are as follows:

(3.) In response to the notice issued by this Court, State of Gujarat has appeared through learned APP Mr. L.B. Dabhi who has opposed the present application.