NANUBHAI HIRABHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Urja Dave, learned advocat4e for the applicant and Mr.Ronak Raval, learned APP for the respondent - State.

(2.) This application is filed seeking bail under Section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 406 , 409 , 420 , 465 , 468 and 114 of the Indian Penal Code and under Section 13(1)(A)(B) of Prevention of Corruption Act, for which FIR came to be registered at C.R. No.I- 182 of 2019 with Dahod RuralPolice Station.

(3.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. Learned Advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions, including the condition with regard to the powers of Investigating Agency to seek remand of the applicant; subject to the applicant's right to oppose it.