ATULBHAI GORDHANBHAI VAJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.11216005200456 of 2020 registered with Dehgam Police Station, Gandhinagar for the offence punishable under Sections 406, 420, 120(B), 506(2) and 114 of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant through video conferencing submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions. Under instructions, he further submits that the applicant is ready and willing to file undertaking before the learned trial Court indicating that he shall not disturb and/or part with the possession of the disputed property for which the applicant accused has given the cheques bearing No.000029 and 000030 of Account No.202730110000093 of the Bank of Baroda being the sale consideration, the said Bank Account has been closed and fraudulently got executed the sale-deed for the property in question.

(3.) Mr.M.B.Parikh, learned advocate for the complainant states that the possession of the property in question is with the complainant and the said fact is also not disputed by the learned advocate for the applicant accused.