THAKKAR KAMLESHBHAI AMRATLAL 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.11217027200753 of 2020 registered with Radhanpur Police Station, District Patan for the offences under Sections 406 , 420 , 504 , 506(2) , 294(b) and 120(B) of the Indian Penal Code, 1860 as well as section 3 Gujarat Protection Interest of Depositor (Financial Establishment) Act.