THAKOR MAHESHJI 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 filed 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-33 of 2021 (Part-A 11206043210173 of 2020) registered with Mehsana Taluka Police Station, District Mehsana for the offences under Sections 380, 451, 427, 506(2) and 114 of the Indian Penal Code, 1860 and under Section 135 of the Gujarat Police Act.