KISHANJI RAMESHJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, learned APP waives service of Rule for the respondent - State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No. 11192017200360 of 2020 registered with Detroj Police Station for offence under Sections 395 of the IPC.

(3.) Heard Shri Ekant Ahuja, learned counsel for the applicants and Shri Dharmesh Devnani, learned APP for the State through video conferencing.