MUKESHBHAI ARVINDBHAI THAKOR 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 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.11215035200937 of 2020 registered with Umreth Police Station, District Anand for the offences under Sections 406, 420, 416 and 114 of the Indian Penal Code, 1860.