MIHIR PRAVINCHANDRA DESAI 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.I-32 of 2017 with Anand Nagar Police Station, Ahmedabad for the offences punishable under Sections 406, 420 and 120(B) of IPC.

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