RAJKUMAR KHERARAM SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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. (Part-A) 11191032211945 of 2021 registered with Maninagar Police Station, Ahmedabad City, District Ahmedabad for the offences under Ss. 454 , 457 , 380 and 379 of the Indian Penal Code, 1860.

(3.) The brief facts of the case are as under:-