SURESHBHAI KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is directed against the order dtd. 17/3/2020 passed by the learned 5th Additional Civil Judge & J.M.F.C, Vadodara by which the applicants have been remanded to the police custody.

(2.) Heard learned Senior Counsel Mr. Yogesh S. Lakhani assisted by learned counsel Mr.Pravin Gondaliya and learned counsel Mr. N.K. Majmudar and learned APP for the respective parties.

(3.) Pursuant to the FIR bearing FIR No.11196007200077 of 2020 registered with Gorwa police station, Vadodara for the offences punishable under Sec. 406 , 420 , 468 , 465 , 467 , 471 , 120B of the Indian Penal Code.