AJAY RASIKLAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

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

(3.) 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. I - 11993003201785/2020 with Anjar Police Station for the offences punishable under Sections 406, 420, 193, 199, 200, 120(B), 114 of the IPC.