ASHISHBHAI MANSUKHBHAI RAMOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Miscellaneous Application under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C ."), the applicant - original accused seeks regular bail in connection with an F.I.R. being C.R. No.11210015200088 of 2020 registered on 10 th October 2020 with D.C.B. Police Station District : Surat city for the offence punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.

(2.) The case of the prosecution in brief, as stated in the F.I.R., is as under:

(3.) In connection with the aforesaid F.I.R., since the applicant was apprehending his arrest, he approached the learned 3rd Additional Sessions Judge, Surat by way of Criminal Miscellaneous Application No.5288 of 2020, which came to be rejected by the learned Sessions Judge, vide its order dtd. 21/11/2020.