AMITBHAI NARESHKUMAR NAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecution waives service of notice of Rule on behalf of the respondent-State.

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

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11191027201017 of 2020 with Karanj Police Station, Ahmedabad City, District Ahmedabad for the offences punishable under Sections 406 , 420 , 409 , 120B of the Indian Penal Code, 1860 and under Section 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishment) Act, 2003.