PARAG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 as C.R.No.11191011210117 of 2021 with D.C.B. Police Station, Ahmedabad City, District: Ahmedabad for the offence punishable under Ss. 489A, 489B, 489C, 489D and 120(b) of the Indian Penal Code, 1860.