KALPANABEN MANHARLAL BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through 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 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.I-28 of 2017 registered with Bayad Police Station, District Aravalli for the offences under Sections 408, 420, 477(A), 465, 467, 468, 471 and 114 of the Indian Penal Code, 1860.