KIRIT GOPALBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Virat Popat, learned advocate for the applicant, Mr.Kunal Shah, learned advocate for the original complainant and Ms.Krina Calla, learned APP for the respondent - State.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(3.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R.No. 84 of 2019 registered with Bardoli Police Station, Dist. Surat Rural for the offence punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 120B and 114 of the Indian Penal Code.