VIJAYBHAI RAMANBHAI JADAV 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. No.11197057200305 of 2020 registered with the Waghodiya Police Station, District : Vadodara Rural for the offences punishable under Sections 465, 467, 468, 471 and 120B of the Indian Penal Code.

(2.) Rule was issued by this Court vide order dated 27.08.2020.

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