DANABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. N. D. Nanavaty with learned advocate Mr. Rutvij S. Oza for the applicant and learned Additional Public Prosecutor Mr. Kanva Antani for the Respondent - State.

(2.) RULE. Learned APP waives service of notice of rule for and on behalf of the Respondent - State.

(3.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No. 11209041211735 of 2021 with Prantij Police Station, District - Sabarkantha for the offence punishable under Ss. 406, 409, 420 and 120 (B) of the Indian Penal Code.