MANOJBHAI MADHAVBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(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.11191022220221 of 2022 registered with Isanpur Police Station, Ahmedabad City District: Ahmedabad, for the offences under Ss. 406 , 420 , 452 , 465 , 467 and 468 of the Indian Penal Code, 1860.

(3.) The allegations in nutshell, as alleged in the FIR, are as under.