DHARMENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through 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.11208044200067 of 2020 registered with Pradyumannagar Police Station, Rajkot City, District Rajkot for the offences under Sections 465, 467, 468, 471, 472, 475, 114 and 120 B of the Indian Penal Code, 1860.

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