LAWS(GJH)-2022-4-741

DEVENDRA HARILAL VITHLANI Vs. STATE OF GUJARAT

Decided On April 27, 2022
Devendra Harilal Vithlani Appellant
V/S
STATE OF GUJARAT Respondents

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.11186009220029 of 2022 registered with Veraval Police Station, District Gir Somnath for the offences under Ss. 406 , 420 , 467 , 468 , 471 and 120B of the Indian Penal Code, 1860.