VIJAY DINKARBHAI JADHAV 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.11192015201024 of 2020 registered with Changodar Police Station, District Ahmedabad (Rural) for the offences under Sections 406, 420, 409, 465, 467, 468, 471 and 114 of the Indian Penal Code, 1860.

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