CHINTANKUMAR ASHOKKUMAR BAROT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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 I-C.R.No. 32 of 2007 registered with Sayajigunj Police Station, District Vadodara for the offences under Sections 406, 420 and 120B of the Indian Penal Code, 1860 (for short "the IPC").

(3.) It is the case of the prosecution that the complaint is filed by one Premchand Bhojraj Gupta on 09.02.2007. The complainant is working as the Managing Director in one Company named Speed Combines Pvt. Ltd, since 1996, which is located at Navatha Plots, Bandnera Road, Amravati, Maharastra.