YUNUSBHAI AADAMBHAI BAGGA 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.11195034200668 of 2020 registered with Palanpur (East) Police Station, District Banaskantha for the offences under Sections 406, 420, 294A, 506(2) and 120B of the Indian Penal Code, 1860 (the "IPC").

(3.) The case of the prosecution, in brief, is that the applicant along with other co-accused have siphoned away an amount of Rs.23,00,000/- of the complainant and others, in the guise of originazing Haj Yatra tour.