DIVYANG DASHRATHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11191006230081 of 2023 registered with Bodakdev Police Station, Ahmedabad City for the offences punishable under Ss. 406, 420, 114 and 506(1) of the Indian Penal Code.

(3.) Heard learned senior counsel Mr.Asim Pandya, assisted by the learned advocate Mr.Vasavada, on behalf of the applicant, learned advocate Mr.Vimal A. Purohit, appearing with the learned advocate Mr.Mrugesh A. Barot, for the original complainant and learned Additional Public Prosecutor Mr.J.K. Shah, for the respondent - State.