BHAVESHBHAI VARJANGBHAI CHATRODIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate Mr. Divyaraj Barad is permitted to file his appearance on behalf of original complainant.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11203039210018 of 2021 registered with Mendarda Police Station, Junagadh offence under Sections 406 and 420 of the Indian Penal Code.