JAYESHBHAI SHANTILAL DALWADI 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. registered at C.R.No.4 of 2019 with CID Crime, (Rajkot Zone) Police Station, Rajkot for the offences punishable under Sections 406, 409, 420 and 120(B) of IPC, section 3 of the Gujarat Protection of Interest of Depositors (in Financial Establishment) (GPID) Act, 2003 and sections 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978.

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