VINAYAK @ VINAY YOGESH NIKAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant is permitted to amend the application by mentioning the correct section.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11216008210233 of 2021 registered with Gandhinagar Sector-7 Police Station, Gandhinagar for offence under Section 489(D) and 114 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.