ANIL TARUN PANDIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.11205032231414/2023 registered with the Mundra Police Station, Kutch for the offence punishable under Ss. 420, 465, 467, 468, 471, 120(B), 472, 201 and 114 of the Indian Penal Code.

(3.) Heard learned Senior Counsel, Mr. N.D. Nanvati assisted by learned advocate, Mr. Darshan Varandani for the applicant and learned APP, Ms. Krina Calla for the respondent - State of Gujarat and learned Senior Counsel, Mr. I.H. Syed assisted by learned advocate, Mr. Anik Kadri for the intervenor.