RUTVIJ SHAILESHKUMAR RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent - State.

(2.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the FIR being PART-A Case No. 11206045210313 of 2021, registered with Mehsana 'B' Division Police Station, for the offence punishable under Sec. 406 , 419 , 467 , 468 , 471 , 120-B and 114 of IPC.

(3.) Learned Advocate, Mr. Mishra, appearing for the applicant submitted that the document dated 04. 10.2016 does not form the part of the papers of charge-sheet, as police has deliberately not accepted the same and though, it was brought to the notice of the police that the original complainant had undertaken all the responsibilities.