RAVJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.N. K. Majmudar, learned advocate for the applicant and Ms.Moxa Thakker, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE . Learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for the parties, rule is fixed forthwith.

(3.) The present application is filed, after filing of the charge-sheet, under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No. 11198067200658/2020 registered with Vartej Police Station, District: Bhavnagar for the offences punishable under Sections 489A, 489B, 489C, 489D etc. of the Indian Penal Code.