VIJENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-233 of 2019 registered with Gandhinagar Sector 7 Police Station, District Gandhinagar for offence under Sections 406 , 409 , 420 and 120B of the Indian Penal Code and Section 70 of the Information Technology Act.

(2.) 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.

(3.) Learned advocate Mr. Hardik Dave appearing for the applicant, under the instructions, submitted that applicant was enlarged on temporary bail. However, he has surrendered yesterday before the jail authority and therefore this application may be considered on its own merits.