PATEL BHUPESHKUMAR PRAHLADBHAI 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.11217030210301 of 2021 registered with Sidhpur Police Station, District Patan for the offences under Sections 193, 199, 420, 465, 466, 467, 468, 471, 474, 494, 120B of the Indian Penal Code, 1860 as well as Section 12 of the Passport Act, 1957.