RAMESHBHAI ARJANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(3.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11195018210093 of 2021 with Dhanera Police Station for the offences punishable under Ss. 406 , 420 , 465 , 468 , 471 , 120(b) of the IPC and u/s 3 of the GPID Act.