AMITKUMAR JYANTIBHAI PRAJAPATI 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 C.R. No.11191007201134 of 2020 registered with Bapunagar Police Station, Ahmedabad City Dist. Ahmedabad for the offences punishable under Sections 406, 409, 420 and 114 of the Indian Penal Code, 1860.

(3.) The case of the prosecution in brief is that the accused named in the F.I.R., including the applicant, had siphoned away the amount of Rs.60,00,000/- of the first informant, who is doing business of Aangadiya Pedhi in the name and style of Patel Ramabhai Mohandas.