DHARMENDRA NATVARLAL ZATAKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11186007200083 registered with Talala Police Station, District Gir-Somnath for offence punishable under Sections 406 , 420 465 , 467 , 468 , 471 , 120B of the Indian Penal Code.

(2.) Learned advocates for the respective parties were heard through video conference.

(3.) Mr. Jal Unwala, learned Senior Advocate with Ms. Tejal Vashi, learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.