SACHIN BALKRUSHNABHAI MUNJPARA 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 Part-A being C.R.No.11198011211673 of 2021 registered with Gangajaliya Police Station, Dist. Bhavnagar for the offence punishable under Ss. 380, 465, 467 & 471 of the Indian Penal Code.