PRABHUBHAI BHANABHAI SODHA 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-1 of 2020 registered with ATS Police Station, Dist.Ahmedabad for the offences under Sections 379 and 120B of the Indian Penal Code, 1860, under Section 15(2)(4) of the Petroleum and Mineral Pipeline Act and under section 4 of the Explosive Substance Act.

(3.) The allegations in brief in the F.I.R. is that the accused has committed theft of crude oil from the pipeline of Hindustan Petroleum Corporation Limited (HPCL).