CHELABHAI HARJIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application is filed under section 439 of the Code of Criminal Procedure, 1973 by the applicant for regular bail in connection with First Information Report being C.R. No. I-60/2015 registered with DCB Police Station, Ahmedabad for the offences punishable under Sections 420, 465, 467, 468, 471, 385, 201 and 120-B of the Indian Penal Code.

(2.) Learned advocate Mr. Bhadrish Raju states that he had received instructions to appear on behalf of the original complainant and he will file his Vakalatnam during the course of the day. Permission is granted. Registry is directed to accept the Vakalatnama.

(3.) Heard learned advocate for the applicant, learned advocate appearing for the original complainant as well as learned Additional Public Prosecutor for the respondent-State.