VINODKUMAR KAILASHPRASAD ASTHANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(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 application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R.No.11210023220167 of 2022 registered with Khatodara Police Station, Surat City, District Surat for the offences under Ss. 420 and 120B of the Indian Penal Code, 1860 (IPC), Sec. 3 of the Gujarat Protection of Interest Depositors (in Financial Establishments) Act, 2003 and Ss. 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978.