- (1.) Rule. Learned APP Mr.Hardik Soni waives service of Rule on behalf of the respondent State.
(2.) Mr.P.P. Majmudar, learned advocate, states that he has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry.
(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I­75 of 2019 registered with Pandesara Police Station, District Surat City, for offence under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.;