ABDULBHAI AMIRBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned PP waives service of notice of rule for and on behalf of respondent-State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 78 of 2018 registered with Kathal Police Station, Kheda for the offence punishable under Sections 465 , 467 , 468 , 471 , 114 of the Indian Penal Code.