SAMIRKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates, for the applicants and learned APP, for the respondent-State through V.C.

(2.) This 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.11199035200159 of 2020 with Dahej Marine Police Station for the offences punishable under Sections 407, 465, 468, 471, 472, 413, 201, 120B, 114 of IPC.

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