NILESH HASMUKHBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed by the applicant on the ground of change of circumstances as after withdrawal of the application filed by the applicant on 20.01.2020, the co-accused i.e. the original accused No.1 has been enlarged on bail by the Coordinate Bench of this Court vide order dated 14.02.2020.

(2.) 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.I-98 of 2019 registered with Sayajigang Police Station, Vadodara City for offence under Sections 406 , 420 , 465 , 468 , 120B and 114 of the Indian Penal Code.

(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.