RONILBHAI RAMSINGBHAI KHANT 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.I-11187007210558 of 2021 with Santrampur Police Station, Mahisagar for the offences punishable under Sections 384, 170, 468 and 114 of IPC.

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