HANSABEN JENTIBHAI VEKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by 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.11201015210001 of 2021 registered with CID Crime Rajkot Zone Police Station, Rajkot City, Dist.Rajkot for the offences under Sections 406, 409, 420, 436, 177, 203, 201, 465, 467, 468, 471 and 120B of the Indian Penal Code, 1860.

(3.) It is the case of the prosecution that the accused had obtained a loan on cotton bales from IDBI Bank and to get the compensation from the insurance company, they set ablaze the said bales of cotton.