VIJAYKUMAR SALAMSINH BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No. 11821002220082 of 2022 registered with Sanjeli Police Station, District: Dahod for the offences punishable under Ss. 406, 406, and 114 of the Indian Penal Code, 1860 (herein after referred to as "the IPC") and Ss. 72 and 72(A) of the IT Act and Ss. 43(2)(a),(b),(c),(d) of the GSHSE Act.

(2.) Heard learned advocate for the applicant and learned APP Ms. Maithili Mehta for the respondent.

(3.) Rule. Learned APP waives service.