MAHESHJI BACHUJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11195050200042 of 2020 registered with Tharad Police Station, District : Banaskantha for the offences under Sections 398, 399, 400, 401 and 402 etc. of the Indian Penal Code.

(3.) Heard Mr. Vora learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.