NITINKUMAR RAJESHBHAI RAJPUT 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.11196004220190 of 2022 registered with Gotri Police Station, Vadodara City, Dist. Vadodara for the offences under Ss. 406, 408, 409, 465, 467, 468, 470, 471, 473, 474, 504, 506 and 120B of the Indian Penal Code, 1860.