JAYDEEP VINUBHAI FINAVIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed by applicant no.1 - Shri Jaydeep Vinubhai Finaviya (accused no.2) under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11199010210968 of 2021 with City "A" Division Bharuch Police Station, Bharuch for the offences punishable under Ss. 120(B) , 406 , 420 , 409 , 465 , 467 , 468 , 471 of IPC.

(3.) Facts of the case is as under :-