KARABHAI NAGABHAI SINDHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(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.11203004201246 of 2020 registered with Junagadh "C" Division Police Station, District Junagadh for the offences under Sections 407, 420 and 120B of the Indian Penal Code, 1860 ("the IPC").

(3.) It is the case of the prosecution that there was theft of Milk from the container and the present applicant is a employee of the complainant's company and as he was in-charge of the weigh bridge, he has committed the alleged offence.