SAHDEVSINH JILUBHA GOHIL 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.1120015220001 of 2022 registered with CID Crime Rajkot Zone Police Station, District Rajkot City for the offences under Ss. 406 , 420 , 409 and 114 of the Indian Penal Code, 1860.

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