RAKESH KUMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) 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. I-19 of 2017 registered with Palanpur City (East) Police Station, District: Banaskantha for offence under Sections 406 , 409 , 420 and 114 of the Indian Penal Code, 1860 and under Section 3 of the Gujarat Protection of Interest Depositors (In Financial Establishment) Act, 2003