KANNIYALAL MODILAL SHAH 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.I-11209049200426 of 2020 registered with Talod Police Station, District Sabarkantha for the offences under Sections 420, 406, 408, 120(B) of the Indian Penal Code, 1860.

(3.) The case of the prosecution in brief is that the present applicant along with four accused, who are named in the FIR being 34 in number hatched a conspiracy and in connivance with each other siphoned away an amount of Rs.13,16,10,841/- of the complaint - Bank.