VIRENDRA KANCHANLAL MAMKHAW Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP Mr.Devnani waives service of rule on behalf of respondent ?State.

(3.) This application has been filed by the applicant seeking temporary bail for a period of 4 months in connection with the FIR being I ?CR No.95/2019 registered with Mahidharpura Police Station, District Surat for the offences under sections 406 , 420 , 409 , 120(B) , 114 of the Indian Penal Code.