HEMANT PANCHHARAM JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for the respondent-State.

(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.11196013210062 of 2021 registered with Sama Police Station, Vadodara City, District Vadodara for the offences under Sections 420, 406 and 114 of the Indian Penal Code, 1860.

(3.) Brief facts of the case are as under:-