LAWS(GJH)-2021-6-137

KEVAL JASVANTBHAI RAJAN Vs. STATE OF GUJARAT

Decided On June 24, 2021
Keval Jasvantbhai Rajan Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State and learned Advocate Mr.Dhruraj Rana waives service of notice of rule for respondent-Bank.

(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.11191014200362 of 2020 with Ellisbridge Police Station, Ahmedabad for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 409, 120-B, 34, 472 and 475 of the Indian Penal Code.

(3.) Brief facts of the case run thus: