PARBATBHAI JEEVABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.J.M.Talati appears and states that she has instructions to appear on behalf of original complainant and sought permission to file vakalatnama in the Registry. The Registry is directed to accept the vakalatnama of Ms.Talati for original complainant. Learned advocate Ms.Talati tenders affidavit filed by the original complainant, which is ordered to be taken on record.

(2.) Heard learned advocate Mr.Maulik Soni for the applicant, learned Additional Public Prosecutor Mr. Shah for the respondent - State and Ms.Talati, learned advocate for the original complainant.

(3.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at C.R.No.11191011220045 of 2022 with D.C.B. Police Station, Ahmedabad city for the offence punishable under Ss. 406 , 409 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.