SAHIL NAISHADH SHAH 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 FIR No. 11191002220340 of 2022 registered with Ranip Police Station, District Ahmedabad City for the offences punishable under Ss. 420, 465, 467, 468, 471 of the Indian Penal Code.

(2.) Heard learned Senior Advocate Shri S.I.Nanavati appearing with learned Advocate Mr. Vandan K. Baxi for the Applicant and learned APP Mr. Hardik Soni for the Respondent State.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.