PATEL MANHARBHAI JETHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through 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 C.R.No.11207025201649 of 2020 registered with Godhara "A" Division Police Station, District Panchmahals for the offences under Sections 406, 420, 465, 467, 468 , 471 and 114 of the Indian Penal Code, 1860 ("the IPC") .

(3.) It is the case of the prosecution that the applicant is registered with the competent authority as "A" Class contractor and he was working as a Contractor since 1993. It is further alleged that the applicant worked as a Contractor from 2005-2007 with the Government authorities and carried out more than Rs.50/-Crores satisfactory work. It is further submitted that the applicant was a President of Nagar Palika, Lunavada from the year 2009 to 2012.