TARANG ROHITBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at I-C.R.No.534 of 2019 with Sola High Court Police Station, Ahmedabad for the offences punishable under Ss. 420 , 465 , 467 , 468 , 471 and 120(B) of Indian Penal Code.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.