HITENDRA CHANDRAKANT SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant, learned advocate for the respondent No.2 - orig. complainant and learned APP for the respondent-State.

(2.) This successive bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F. No.DGGI/ AZU/GRC/12(4)/291/2020-21 lodged before the Addl. Chief Metropolitan Magistrate, Ahmedabad for the offences punishable under Ss. 132(1)(B), 132(1)(C) r/w sec. 120B of the IPC.

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