HAMIRBHAI PUNAMBHAI PATEL (KAG) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR No.11195035200298 of 2020 registered with Palanpur Taluka Police Station, District: Banaskantha for the offences under Sections 489A, 489B, 489C, 489E and 114 of the Indian Penal Code.

(2.) Heard Mr. Kirit R. Chaudhari, learned advocate for the applicant and Ms. C.M. Shah, learned APP for the respondent No.1.

(3.) Mr. Chaudhary, learned advocate for the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail on appropriate terms and conditions.