WASIMBHAI RAHIMBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Manan Mehta, learned APP waives service of Rule for the respondent - State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR No.11209020201620 of 2020 registered with Idar Police Station for the offence punishable under Sections 409 and 420 of IPC.

(3.) Heard Mr. M.H.M.Shaikh, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the respondent-State through video conferencing.