VIJAYBHAI HARJIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sikander Saiyed, learned counsel for the applicant and Ms. Krina Calla, learned APP for the respondent - State through Video Conferencing.

(2.) Rule. Learned APP waives service of Rule.

(3.) By this application filed under Section 439 of the Code of Criminal Procedure, 1973, the Applicant is seeking his release on regular bail in a crime, where he is charged in connection with the FIR being C.R.No.11201016200002 of 2020 registered at CID Crime Surat Zone Police Station, Dist. Surat City, punishable under Sections 409, 406, 420, 465, 467, 468, 471 and 120(b) of IPC.