VINOD MUNNALAL VERMA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Chintan Dave 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.I-98 of 2019 registered with Keshod Police Station, District Junagadh for offence under Sections 420 , 468 , 471 , 120B and 34 of the Indian Penal Code and Sections 66(B)(C)(D) of the I.T.Act.

(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.