SHERABHAI CHHOGABHAI VAJIR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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.11196012200658 of 2020 registered with Fatehganj Police Station, District Vadodara for the offences under Sections 406 , 417 , 114 and 420 of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary.