ANILBHAI NAGINBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor 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 for regular bail in connection with an offence being C.R. No. 11200011200272 of 2020 registered with Valsad Rural Police Station, District Valsad, for the offences punishable under Sections 406 , 420 and 114 of the Indian Penal Code, under Section 5 of the Gujarat Protection of Interest of Depositors (In Financial Establishments) Act, 2003 and under Sections 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978.

(3.) Mr. Hardik H. Dave, learned advocate appearing on behalf of the applicant states, under the instructions, that the applicant No.2 is ready and willing to deposit an amount of Rs.2 Lacs with the learned Trial Court since while considering the case of co-accused by the coordinate Bench of this Court, same amount was directed to be deposited by the co-accused. He would further submit that considering the nature of offence, the applicant No.2 may be enlarged on regular bail by imposing suitable conditions.