KETANBHAI ARVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under section 439 of the Code of Criminal Procedure, 1973 by the applicant for regular bail in connection with an FIR being C.R.No.I-100 of 2016 registered with Sachin G.I.D.C. Police Station, Surat, District: Surat for the offences punishable under Sections 406, 420, 467, 468, 471, 474, 120(B) read with Sections 34 and 114 of the Indian Penal Code.

(2.) Short facts of the present application are as under:

(3.) Heard the learned advocate for the applicant and learned Additional Public Prosecutor for the respondent-State.