IRFANBHAI KASAMBHAI MALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11192061200690 of 2020 registered with Viramgam Town Police Station, Dist. : Ahmedabad (Rural) for the offences punishable under Sections 406, 389, 365, 323, 120B, 504 and 506(2) of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.