BHAGIBEN MADHUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, learned APP waives service of Rule for the respondent State.

(2.) 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.11197057201258 of 2020 registered with Waghodia Police Station for the offence punishable under Sections 465, 467, 468, 471, 120(B) and 114 of IPC.

(3.) Heard Mr. Hardik Dave, learned advocate assisted by Mr. Sanket Pandya, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the State through video conferencing.