GAURANGBHAI RAJESHBHAI PARMAR 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, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11203025200588 of 2020 registered with Junagadh Taluka Police Station, District Junagadh for the offences under Sections 409 , 120B , 465 , 467 , 468 and 471 of the Indian Penal Code, 1860 (for short "the IPC ")