PRATIK RAKESHBHAI PAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11191024211068 of 2021 registered with Ramol Police Station, District: Ahmedabad City for the offences punishable under Ss. 406 and 420 of the Indian Penal Code, 1860 (herein after referred to as "the IPC").

(2.) Heard learned advocate for the applicant and learned APP Ms. Maithili Mehta for the respondent - State.

(3.) Rule. Learned APP waives service.