(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.11186007200083 of 2020 registered with Talala Police Station, District Gir Somnath, for the offences punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code and Section 66(c) and (d) of the Information Technology Act .
(2.) Heard Mr. N.D. Navavati, learned Senior Advocate appearing with Mr. Chetan B. Raval, learned advocate for the applicant and Mr. J.K. Shah, learned Additional Public Prosecutor for the respondent - State, through video conference.
(3.) Mr. N.D. Nanavaty, learned Senior Advocate for the applicant submitted that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.