RAJUBHAI KHENGARBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11215029200344 of 2020 with Tarapur Police Station for the offences punishable under Sections 120- B, 447, 448, 354, 395, 427 of the IPC and u/s 135 of the G.P. Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.