SHANTABEN SARDARBHAI BHURABHAI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by 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.I-11187008200903 of 2020 registered with Virpur Police Station, Dist.Mahisagar for the offences punishable under Sections 408, 409, 420, 120B and 114 of the Indian Penal Code, 1860 (IPC) and under sections 66C and 66D of the Information Technology (Amendment) Act, 2008.

(3.) The case of the prosecution is that the F.I.R. is filed by one Babulal Kalaji Katara alleging that the accused, in connivance with each other, have fraudulently misappropriated the money of the Government to the tune of Rs.18,26,820/-. Accordingly, the F.I.R. has been registered.