SANJAYBHAI HANSRAJBHAI DUDHAGRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. N. D. Nanavati with learned advocate Mr. Ashish M. Dagli for the applicant and learned Additional Public Prosecutor Mr. H. K. Patel for the respondent - State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No. 11208052202387 of 2020 with Bhaktinaagar Police Station, District:- Rajkot City for the offences punishable under Ss. 406 , 409 , 420 and 120 (B) of the Indian Penal Code and sec. 3 and 4 of The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act.

(3.) Learned Senior Advocate Mr. N. D. Nanavati with learned advocate Mr. Ashish Dagli states that in all, the present applicant has 19 properties, over and above the properties which are already attached. A list of 19 properties is furnished.