JIVABHAI RAMBHAI MODHVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(3.) 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.11218006210198 of 2021 with Kirtimandir Police Station for the offences punishable under Sections 406, 420, 465, 468 and 471 of the Indian Penal Code.