ANIL PRABHAKAR TRIVEDI 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.-11210005201283 of 2020 registered with Athwa Lines Police Station, Surat city for the offences under Sections 406 , 420 , 467 , 468 , 507 and 114 of the Indian Penal Code.

(3.) Heard Mr. Bhunesh Rupera learned advocate for the applicant, Mr. Hardik Soni, learned APP for the respondent-State and Mr Vaibhav Sheth, learned advocate for the respondent No.2 defacto complainant.