THAKOR AGRAJI KASAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 438 of the Code of Criminal Procedure in connection with FIR registered as I-C.R. No.97/2011 with Vadnagar Police Station, Mehsana for the offences punishable under Sections 406 and 408 of the Indian Penal Code.

(2.) HEARD learned counsel for the applicant and learned APP for the State.

(3.) LEARNED Counsels for the parties do not press for further reasoned order.