JIGAR MAYUR BHAI SHAH Vs. STATE OF GUJRAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State.

(2.) THE present application has been filed mainly under sub-sec. (6) of sec. 437 of the Code of Criminal Procedure for bail in connection with the offence bearing Cr. No. 1-4 of 2006 registered with D. C. B. Crime branch police Station, Ahmedabad for the offences punishable under Secs. 420, 465, 468, 471, 120b of the Indian Penal Code, Secs. 3 and 6 of the Indian Wireless telegraph Act and Sec. 65 of the Information Technology Act, as the trial has not been competed after fixing the date of taking evidence of witnesses.

(3.) THRICE the matter is called out in three different rounds of calling. The learned Advocate for the applicant is absent on all the three occasions. Neither the matter is mentioned nor the learned Advocate for the applicant is present. Hence, I have heard the learned Additional Public Prosecutor for the State.