SUDHIRSINH THAKTSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

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

(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.I-14 of 2018 with CID Crime Police Station for the offences punishable under Sections 406, 420, 120(b) of IPC and under sections, 4, 5 and 6 of Prize Chits and Money Circulation Scheme (Banning) Act and under section 3 of the Gujarat Protection of Interest of Depositors Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.