ANTOINE KAKOU CHRISTY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.D.K.Chaudhary, learned advocate is permitted to file his appearance on behalf of original complainant.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.57 of 2019 registered with Visnagar City Police Station, Mehsana for offence under Sections 406 , 420 , 465 , 467 , 471 , 384 and 120(B) of the of the Indian Penal Codeand under Sections 66(C) and 66(D) of the I.T. Act.

(3.) 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.