SAMRATHMAL BACHCHRAJ JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri 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 being C.R.No.11210055201409/2020 registered with Salabatpura Police Station, District Surat for offence under Sections 406, 420, 409, 120B, 504 and 506(2) of the IPC.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.