NIKIT BHARAT SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mrs. Nisha M. Parikh is permitted to file her appearance on behalf of the original complainant.

(2.) This application is filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered as C.R. No.I-182/2019 with Mahidharpura Police Station, Surat City for the offence punishable under Sections 406 , 420 and 409 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.