RAHULBHAI UDAJI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard 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.11209020220519 of 2022 registered with Idar Police Station, District Sabarkantha for the offences under Ss. 406 , 420 , 409 and 114 of the Indian Penal Code.