VAJUBHAI KALUBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

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

(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.11215029200344 with Tarapur Police Station, Anand for the offences punishable under Sections 120(B), 354, 395, 427, 447 and 448 of IPC.

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