KRUNAL FARSARAM PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C. Learned advocate Ms. Bhakti Joshi is permitted to appear for complainant and assist learned APP.

(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.11210007210318 of 2021 with Jahangirpura Police Station, Surat for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 120B of IPC.

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