DOLLY UTKARSH SHRIVASTAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973 ( Cr.P.C .), the applicant-accused has prayed for bail in connection with the FIR being C.R.No.I-12 of 2019 registered with Una Police Station, District Gir Somnath for the offences under Sections 406 , 420 ,409 and 120(b) of the Indian Penal Code, 1860 and under Section 3 of the Gujarat Protection of Interest of Depositors Act, 2003.