JIGNESHBHAI BHIMJIBHAI VIRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent - State.

(3.) By way of the present application under Sec. 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, Dist.Surat for the offences under Ss. 406 , 409 , 419 , 420 , 467 , 468 , 471 , 114 and 120B of the Indian Penal Code, 1860.