KALPESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the VIKRAM NATH, CJCode of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11209020200054 of 2020 registered with Idar Police Station for offence under Sections 406 and 420 of the IPC.

(2.) Heard Shri J.V.Japee, learned counsel for the applicant and Ms.Nisha Thakore, learned APP through Video Conferencing.

(3.) Learned Advocate for the applicant submits that the dispute is purely civil / commercial in nature and only in order to bring pressure on the applicant to settle the financial dispute that the First Information Report has been lodged. 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.