HITESHKUMAR RAMESHBHAI 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. 11215037200002 of 2020 registered with Vidyanagar Police Station, Anand, for the offences punishable under Sections 465 , 468 , 473 and 120-B of the Indian Penal Code and Section 66 (c) and 72 of the Information Technology Act .

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions. He has also submitted that co-accused have been released on bail by co-ordinate Bench vide orders dated 12.6.2020 and 10.6.2020 passed in Criminal Misc. Application Nos.1576 and 1573 of 2020 respectively. According to him, those two applications are allowed though charge-sheet was filed during the pendency of the matters.