KISHOR DEVRAM VANKHEDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

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

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at Proh. C.R. No. 11210015210141 of 2021 with Surat DCB Police Station for the offences punishable under Sections 465, 468, 471, 114 of the IPC.