PIPALIYA RAJNI GOVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP waives service of notice of rule for the 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.11210015210076 of 2021 registered with DCB Police Station, Surat City for the offences under Sections 406, 420, 465, 467, 468, 471, 114 and 120B of the Indian Penal Code, 1860.