RAMANBHAI BHOLIDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior counsel Mr.I.H.Syed for the applicant and learned PP Mr. Mitesh Amin for the 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.11191045202201 of 2020 with Sola High Court Police Station, Ahmedabad for the offences punishable under Sections 420, 465, 467, 468, 471 and 120B of IPC.

(3.) Facts of the case is as under :-