LAWS(GJH)-2021-3-333

KANAK PREMCHAND SHAH Vs. STATE OF GUJARAT

Decided On March 02, 2021
Kanak Premchand Shah Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.-I No.50 of 2019 registered with Petlad Rural Police Station, District : Anand for the offences punishable under Sections 120(B), 406, 420, 465, 467, 468, 469 and 471 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 20.01.2021.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.