PARESHKUMAR MADHKAR MAHALE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. No.11210056202446 of 2020 registered with Dindoli Police Station, Surat for the offences punishable under Sections 406, 409, 420, 465, 467, 471, 255, 256, 257, 258 and 259 of IPC, under section 65 and 66-D of the I.T.Act and under section 63(A) of The Bombay Stamp Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.