DIPAK NAROTTAM PREMJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(3.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R.No. 11993004210499 of 2021 registered with Bachau Police Station, Dist. Kachchh East, Gandhidham for the offence punishable under Ss. 381 , 408 and 120B of the Indian Penal Code.