SADIKHUSEN @ ILIYAS IBHRAHIMBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Nisha Thakor, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with the FIR being CR No.11216008200112 of 2020 registered with Gandhinagar Sector-7 Police Station, District Gandhinagar for the offence punishable under Sections 406 , 420 , 409 , 465 , 467 and 114 of the Indian Penal Code.

(3.) Heard Ms. Jemini S. Patel, learned advocate for the applicant and Ms. Nisha Thakor, learned Additional Public Prosecutor for the respondent State, through video conference.