RAJDEEPSINH KISHORSINH PRATAPSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) Mr. P.M.Dave, learned counsel appearing for the complainant has placed on record the affidavit filed by the complainant, which is taken on record. He shall file his Vakalatnama forthwith.

(3.) This successive bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R. No. 11209020221385 of 2022 registered with Idar Police Station, Dist. Sabarkantha, for the offence under Ss. 406 , 409 , 420 , 465 , 467 , 468 , 471 and 120 (b) of Indian Penal Code , 1860.