YOGESHSINH HARISHSINHJI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr. Mitesh Amin, waives service of Rule on behalf of the respondent State.

(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.11189002200071 of 2020 registered with Maliya Miyana Police Station, Dist: ? Morbi, for the offence under Sections 406 , 420 and 409 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.