ASHABEN DIPAKBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. A.V. Prajapati for the applicant and learned Additional Public Prosecutor Ms. Chetna M. Shah for the respondent ? State through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR No. 11216004200093 of 2020 registered with Dabhoda Police Station, District: Gandhinagar for offence under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120 ?B 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.