JINAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The applications are 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-11191030210016 of 2021 with Mahila West Police Station, Ahmedabad for the offences punishable under Sections 384, 388, 389, 506(1), 170, 120(B) of IPC and under sections 66(C) and 66(D) of I.T.Act.

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