ARSHIL SALIMBHAI MAGSI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through 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 filed 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.11208056210692 of 2021 registered with Thorala Police Station, Rajkot City, District Rajkot for the offences under Sections 457, 380 and 114 of the Indian Penal Code, 1860.