PARASARA JAVEDHUSEN VALIMAMAD 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 applicant-accused has prayed for bail in connection with the FIR being C.R.No.11211009210373 of 2021 registered with Chotila Police Station, District Surendranagar for the offences under Ss. 420 and 114 of the Indian Penal Code, 1860.