A.G.Uraizee,J. - (1.)Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.
(2.)The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11197005200267 of 2020 registered with Vadodara Taluka Police Station, District Vadodara for the offences under Sections 406, 420, 465, 467, 468, 471, 419, 114 and 120B of the Indian Penal Code and sections 66(c) and 66(d) of the Information Technology Act.
(3.)Heard Mr. K.I. Kazi, learned advocate for the applicant, Mr. Ronak Raval, learned APP for the respondent State and Mr. Abhayraj Trivedi, learned advocate for the original complainant.