HARISHBHAI LAGHABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by 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.11185002210083 of 2021 registered with Dwarka Police Station, District Devbhoomi Dwarka for the offences punishable under Sections 407, 420, 120B, 465, 467, 468 and 471 of the Indian Penal Code, 1860.