HITENDRAKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No. 2 of 2019 registered with Sama Police Station, District: vadodara for the offences punishable under Sections of 406, 420 and 114 of Indian Penal Code .

(2.) Heard learned Advocate for the Applicant and learned APP for the Respondent State through Video Conference.

(3.) Per contra, learned APP has vehemently submitted that in the first occasion there was cheating of Rs.4,85,000/- and in second occasion it was of Rs.3,58,000/- and therefore, the offence is registered under Section 406 , 420 and 114 of IPC and therefore, discretion may not be exercised.