DEVRAJ VIRAMBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11211031210082 of 2021 with Limdi Police Station for the offences punishable under Sections 394, 406, 420 and 120-B of the Indian Penal Code.

(2.) Heard learned Senior Advocate Mr.Sudhir Nanavati for the applicant and learned APP, for the respondent-State through V.C. and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-