RAVIKUMAR RAMDHANBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of 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.11187001210070 of 2021 with Bakor Police Station for the offences punishable under Sections 406, 420, 468 and 114 of the IPC.

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