GOPALBHAI CHIMANBHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present applications filed under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R. No.11204041201432 of 2020 registered with Mahmedabad Police Station, Dist.Kheda for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 120B and 114 of the Indian Penal Code, 1860.

(3.) The case of the prosecution in brief is that the first informant was duped by the accused named in the F.I.R. with regard to the land bearing Revenue Survey Nos.315, 136/1, 317/2, 320/1, 321, 371/1 and 371/2 situated at sim of Village Kuna, as mentioned therein.