SANJAY JERAMBHAI VIRAMGAMA 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.11193003201041 of 2020 registered with Amreli City Police Station, District Amreli for the offences under Sections 193, 177, 260, 465, 467, 470, 471, 472, 473, 474, 475, 484, 420 and 120B of the Indian Penal Code, 1860 (the "IPC").

(3.) Learned advocate Mr. Amin has submitted that as mentioned in the FIR that the accused have forged the documents in order to claim the government land.